Section 20(4) in The Punjab Village Common Lands (Regulation) Rules, 1964
(4)[. If after receipt of an application and before the panchayat is put in possession of the land or other immovable property in the shamlat deh, a question of right, title or interest in such land or property is raised by any person and a prima facie case is made out by producing documentary evidence in support thereof, the Collector shall after recording in writing the reason to this effect, direct the persons raising such question to submit his claim under Section 11 of the Act within a period of thirty days and the fact of failure of that person, if any, for not submitting his claim, shall be recorded in the final order passed under Section 7.] [Inserted vide Punjab Government Notification dated 29.7.1994, L.S.P. III dated 29.7.1994.]
