Section 9(1) in The Punjab Utilization of Surplus Area Scheme, 1973
(1)After making the allotment under paragraph 6 or 7, as the case may be, the Collector shall also pass an order for delivering possession of the land to the allottee under sub-section (1) of section 9 of the Act. On receipt of such an order, the landowner, the tenant or any other person in possession of such land shall deliver possession of the land mentioned in the order to the allottee:[Provided that where the circumstances of the case so require the Collector may for reasons to be recorded pass an order for delivering possession of the land to him or to an officer authorised by him in that behalf and on the issue of such an order the landowner, the tenant or any other person in possession of such land shall be deliver possession accordingly.] [Added by Legislative Supplement Part III, dated 27-8-1974.]
