Section 5 in The East Punjab Utilization of Lands Act, 1949
5. Lease by Collector.
- Where the Collector has taken possession of any land under Section 3, he may lease it to any person on such terms and conditions as he may deem fit for the purpose of growing food and fodder crops :[Provided that the period of lease shall not be less than 7 years or more than 20 years] [Substituted for the old proviso by Punjab Act 11 if 1951, Section 5.].
