Section 17 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
17. Exchange.
- Subject to any order that he may receive from the Commissioner, the Collector may allow any tenant to exchange the whole or any part of his tenancy for other land in the colony, and the land so taken in exchange shall in the absence of any special condition to the contrary recorded in writing by the Collector be deemed to be held on the same conditions and subject to the same obligations as the surrendered land was held.
