Section 13(2) in The Punjab Security of Land Tenures Rules, 1956
(2)On receipt of the application, the Assistant Collector shall summon the tenant and after hearing the parties and making such summary inquiry as he may deem necessary record a finding on the following points :-(a)whether the tenant is liable to ejectment under clause (i) of sub-section (1) of Section 9 of the Act;(b)the area from which he is to be ejected; and(c)the amount of compensation, if any, due to the tenant for standing crops;and shall, where necessary, forward the case to the Circle Revenue Officer for resettlement or where resettlement is not necessary, dispossess the tenant.Note :- Proceeding before the Assistant collector should be conducted in the manner provided in section 14-A(i) read with sub-section (2) of section 10 of the Act.
