Section 5B(1) in The Punjab Security of Land Tenures Act, 1953
(1)A landowner who has not exercised his right of reservation under this Act, may select his permissible area and intimate the selection to the prescribed authority within the period specified in section 5-A and in such form and manner as may be prescribed:Provided that a landowner who is required to furnish a declaration under section 5-A shall intimate his selection along with that declaration.
