Section 10(1) in The Punjab Security of Land Tenures Rules, 1956
(1)In deciding the landowner's application, the [Committee] shall exclude from the surplus areas to be utilized for the resettlement of ejected tenants :-(a)[* * * * * *] [Omitted by Punjab Government Notification No. 3223- L.R.-II-57/1624 dated the 22nd March, 1958.];(b)Any area that is under [* * * * *] [Omitted by Punjab Government Notification No. 584-A.R.(II)-60/1557, dated the 4th May, 1960.] tea estate provided such [* * * * *] [Omitted by Punjab Government Notification No. 584-A.R.(II)-60/1557, dated the 4th May, 1960.] tea estate was in existence at the commencement of the Act.(c)Any area that is part of well-run farm.
