Section 19B in The Punjab Security of Land Tenures Act, 1953
19B. Future acquisitions of land by inheritance in excess of permissible area.
(1)Subject to the provisions of section 10-A, if after the commencement of this Act, any person, whether as landowner or tenant acquires by inheritance or by bequest or gift from a person to whom he is an heir any land or if after the commencement of this Act and before the 30th July, 1958, any person has acquired by transfer, exchange, lease, agreement or settlement any land, or if after such commencement any person acquires in any other manner any land, which with or without the lands already owned or held by him, exceeds in the aggregate the permissible area then he shall, within the period prescribed, furnish to the Collector, a return in the prescribed form and manner giving the particulars of all lands and selecting the land not exceeding in the aggregate the permissible area which he desires to retain, and if the land of such person is situated in more than one patwar circle, he shall also furnish a declaration required by section 5-A.(2)If he fails to furnish the return and select his land within the prescribed period, then the Collector may in respect of him obtain the information required to be shown in the return through such agency as he may deem fit [and select the land for him in the manner specified in sub-section (2) of section 5-B.] [Added by Punjab Act No. 14 of 1962, with effect from the 30th July, 1958, vide section 6(2) and 1(2).](3)If such person fails to furnish the declaration, the provisions of section 5-C shall apply.(4)The excess land of such person shall be at the disposal of the State Government for utilization as surplus area under clause (a) of section 10-A or for such other purposes as the State Government may by notification direct.
