Section 8(2) in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967
(2)If no objection is filed within the specified period, it will be presumed that the reclamation has been done to the satisfaction of the owner and no objection about the quality of operations or acreage of the area reclaimed will be entertained afterwards. In token of taking back possession the owner will sign the Disposal Form in Form 'B'.
