Section 4 in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967
4. Procedure for disposal of objections (Section 4).
- The Land Reclamation Officer shall give to the person making the objection a notice for a period not less than fifteen days stating therein the place, date and time for hearing objections. The Land Reclamation Officer shall proceed to take action ex parte in the event of the failure of the objector to attend on the date specified.
