Section 20B(3) in The Punjab Security of Land Tenures Rules, 1956
(3)[. The possession of the land on which a tenant is resettled shall ordinarily be given after the crops are cut. If, however, the Circle Revenue Officer deems it necessary to deliver possession of the land to any tenant before the crops are cut a statement showing the crop and the area under the same shall be prepared by the Patwar before the possession is taken by the tenant. A copy of the statement shall be furnished to the landowner as well as to the tenant.] [Re-numbered by Punjab Government Notification No. 549-ARI(II)-61/689, dated the 10th March, 1961.]
