Section 15 in The Punjab Security of Land Tenures Rules, 1956
15. Application for resettlement by tenants.
- A tenant who is liable to ejectment under clause (i) of sub-section (1) of Section 9 of the Act or against whom an order of ejectment has been passed but his dispossession has been stayed till his resettlement, may make an application to the Circle Revenue Officer in Form K-5, for his resettlement on the land out of the surplus area. Such an application shall be made within two months of the date of publication of the notification No. 4766-ARI(II)-60/2580, dated 19th August, 1960, or within such extended period as may, for reasons to be recorded in writing, be allowed by the Circle Revenue Officer.
