Section 10(3) in The Punjab Security of Land Tenures Rules, 1956
(3)(a)A Class 'A' farm shall be deemed to be a well-run farm.(b)Fifty per cent of the area under a Farm of class 'B' shall be left with the owner, according to his choice, and the rest declared as available for resettlement of tenants, ejected or liable to ejectment.(c)The entire area under a farm of Class 'C' shall be declared as available for the resettlement of such tenants.
