Section 4B in The Punjab Security of Land Tenures Rules, 1956
4B. Prescribed authority under sub-section (2) of section 5-B and section 5-C of the Act.
- For the purposes of sub-section (2) of Section 5-B and Section 5-C of the Act, the prescribed authority shall be :-(i)the [Collector] [Substituted for the words, 'Collector of the district' by Punjab Government notification No. 1723-A.R.I. (II)-62/673, dated the 13th February, 1962.], if the lands owned or held by a land-owner or tenant are situate in patwar circles comprised in one district; and(ii)the Special Collector, if the lands owned or held by a landowner or tenant are situate in patwar circles comprised in more than one district.
