Section 18A(2) in The Pepsu Tenancy and Agricultural Lands Rules, 1958
(2)The prescribed authority, on receipt of the application under sub- section (1), shall obtain such other particulars as it may deem fit for the proper disposal of the application from the tenant or such other source as it may deem fit.] [Inserted by Punjab Government notification No. 8309-ARI-(II)-59/1565, dated the 14th April, 1959.]
