Section 4 in The Punjab Security of Land Tenures Act, 1953
4. Fresh Reservation of land due to modification of allotment.
- Any landowner, who has made a lawful reservation of land under the 1950 Act, and whose allotment is modified or revised, after the commencement of this Act, under the Administration of Evacuee Property Act, 1950 (Act XXXI of 1950), shall be entitled to make a fresh reservation before the expiry of six months from the date of his obtaining possession of the land so allotted:Provided that in making this fresh reservation he shall include to the extent of the permissible area firstly the land he has under self- cultivation and secondly such land out of this previous reservation, as has not passed out of his possession as a result of the said revision or modification of allotment.
