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State of Punjab - Section

Section 20A in The Punjab Security of Land Tenures Rules, 1956

20A. Issue of certificates.

- Every tenant shall be given a certificate in Form K-6 describing clearly the land allotted to him. A copy each of the certificate shall be sent to the Patwari concerned as well as the landowner on whose land the tenant is to be resettled, and another copy shall be retained on the file for record.