Section 19(2) in The Punjab Land Revenue (Thur, Sem, Chos and Sand) Remission and Suspension Rules, 1960
(2)After the objections have been disposed of under sub-rule (1) the Tahsildar shall forward a consolidated statement in Form 'E' of all the statements forwarded to him in Form 'C' along with a copy each of the orders passed by him on the objections preferred under sub-rule (1), to the Collector of the district who may confirm the revival of assessment of land revenue with or without amendment.
