7. Determination of permissible and surplus areas.
(1)On the basis of the information given in the declaration furnished under section 5 or the information obtained under section 6, as the case may be, and after making such inquiry as he may deem fit, the Collector shall, by an order determine the permissible area and the surplus area of a landowner or a tenant, as the case may be.(2)[ If any person referred to in sub-section (1) of section 5 fails to furnish the declaration or files a declaration containing information which is false or which he knows or has reason to believe to be false or which he does not believe to be true, he shall be punishable with imprisonment which may extend to two years, or with fine which may extend to two thousand rupees or with both] [Substituted by Punjab Act No. 22 of 1976.].(3)[ - ] [Omitted by Punjab Act No. 22 of 1976.](4)For the purpose of determining the surplus area of any person, -(i)any judgment, decree or order of a Court or other authority obtained [on or after the appointed day] [Substituted by Punjab Act 40 of 1973, section 5.] and having the effect of diminishing the surplus area of such a person;(ii)a tenancy created [on or after the appointed day] [Substituted by Punjab Act 40 of 1973, section 5.] in any land which has been or could have been declared as surplus area of such a person under the Punjab law, the Pepsu law or this Act;shall be ignored.
