Section 5 in The Punjab Security of Land Tenures Act, 1953
5. Reservation of land.
(1)Any reservation before the commencement of this Act, shall cease to have effect and subject to the provisions of sections 3 and 4 any landowner who owns land in excess of the permissible area may reserve out of the entire land held by him in the [Principle Territories] [Substituted for the words 'State of Punjab' by Haryana Adoption of Laws Order 1968.] as landowner, any parcel or parcels not exceeding the permissible area by intimating his selection in the prescribed form and manner to the patwari of the estate in which the land reserved is situate or to such other authority as may be prescribed :Provided that in making this reservation he shall include his areas owned in the following order -(a)area held in a Co-operative Garden Colony,(b)area under self-cultivation at the commencement of this Act other than the reserved area,(c)reserved area excluding the area under a jhundimar tenant or a tenant who has been in continuous occupation for 20 years or more immediately before such reservation,(d)area or share in a Co-operative Farming Society,(e)any other area owned by him,(f)area under a jhundimar tenant.(2)Where in respect of any land more than one person can be classed as landowners, as in the case of persons one of whom is a landowner in principal and the other in derivative capacity, the aforesaid right of reservation shall be exercised by the landowner who receives or is entitled to receive rent directly from the tenant in actual cultivation of the land.(3)A landowner shall be entitled to intimate a reservation within six months from the date of commencement of this Act, and no reservation so intimated shall be varied subsequently whether by act of parties or by operation of law, save with the consent in writing of the tenant affected by such variation or until such time as the right to eject such tenant otherwise accrues under the provisions of this Act.(4)and (5) Omitted by Punjab Act LVII of 1953.[5A. Declarations supported by affidavits to be furnished by certain landowners and tenants. - Every landowner or tenant, who owns or holds land in excess of the permissible area and where land is situated in more than one Patwar Circle, shall furnish, within a period of six months from the commencement of the Punjab Security of Land Tenures (Amendment) Act, 1957 a declaration supported by an affidavit in respect of the lands owned or held by him in such form and manner and to such authority as may be prescribed.
