Section 22 in The Punjab Security of Land Tenures Rules, 1956
22. Forms to be used for applications and notices mentioned in section 14-A of the Act.
(1)A landowner desiring to eject a tenant, under clauses (ii) to (vii) of sub-section (1) of section 9, read with Section 14-A(i) of the Act shall, when applying to the Assistant Collector, I Grade, having jurisdiction, do so in writing in Form L.(2)A landowner desiring to recover the arrears of rent from a tenant, under section 14-A(ii) of the Act, shall apply to the Assistant Collector II Grade, having jurisdiction, in Form M, and the Assistant Collector shall thereupon issue a notice to the tenant in Form N.(3)The notice to be served on the landlord under section 14-A(iii)(b) shall be in Form P.
