Section 13 in The Punjab Utilization of Surplus Area Scheme, 1973
13. Conferment of proprietory rights on tenants allotted surplus land under the Punjab law.
- A tenant resettled on the surplus area of a landowner [-] [See Legislative Supplement Part III, dated 7-8-1974.] in accordance with the provisions of the Punjab law and the rules framed thereunder at any time before the commencement of the Act shall be deemed to have been allotted land in accordance with the provisions of this scheme :Provided that the provisions of this paragraph shall not be applicable where the tenant is deemed to have become the owner in accordance with clause (b) of sub-section (4) of section 18 of the Punjab law before the commencement of the scheme.
