Section 5C in The Punjab Security of Land Tenures Act, 1953
5C. Penalty for failure to furnish declaration.
(1)If a landowner or tenant fails to furnish the declaration supported by an affidavit as required by section 5-A, the prescribed authority not below the rank of Collector may, by order, direct that the whole or part of the land of such landowner or tenant in excess of 10 standard acres to be specified by such authority shall be deemed to be the surplus area of such landowner or tenant and shall be utilized by the State Government for the purpose mentioned in section 10-A :Provided that no such order shall be made without giving the landowner or tenant concerned an opportunity of being heard.(2)Where a landowner or tenant who is required to furnish a declaration under section 5-A fails so to do, the prescribed authority may in respect of him obtain the information required to be shown in the declaration through such agency as it may deem fit.] [Sections 5A, 5B and 5C inserted by Punjab Act No. 46 of 1957, section 3.][6. Certain previous transfers of land not to affect rights of tenants. - No transfer of land, except a bona-fide sale or mortgage with possession or a transfer resulting from inheritance, made after the 15th August, 1947, and before the 2nd February, 1955, shall affect the rights of the tenant on such land under this Act.] [Substituted by Punjab Act No. 14 of 1962, section 3.]
