Section 22(1) in The Pepsu Tenancy and Agricultural Lands Rules, 1958
(1)After satisfying himself as to the correctness of the particulars mentioned in [Form VII-A to VII-G, as the case may be] [Inserted by Punjab Government notification No. 188-LR-II-58/3909 dated the 30th July, 1958.] the Collector shall prepare a draft statement (mentioned in sub- section (1) of Section 32-D of the Act), in Form VIII.
