Section 3(1) in The Punjab Security of Land Tenures Rules, 1956
(1)The declaration supported by an affidavit required to be furnished under section 5-A of the Act shall be furnished by a land-owner in Forms A and C and by a tenant in Forms B and C, either personally or by registered post (acknowledgement due) to :(a)the Collector of the district, if his land is situated in such patwar circles as are comprised within one district; and(b)the Special Collector, if his land is situated in such patwar circles as are comprised in more than one district.
