Section 4 in The East Punjab Displaced Persons Land Re-settlement Act, 1949
4. Right of allottee or lessee to possession.
- An allottee or lessee shall be deemed to have entered into constructive possession of the land allotted or leased to him with effect from Kharif, 1949, but he shall be entitled to take actual possession of any part of such land on which no crop is standing on the 1st December, 1949, and of the balance, from the 1st March 1950, or when the standing crops have been harvested by the present holder, whichever is later, but in any case by the 15th May, 1950.
