Section 4A in The Punjab Security of Land Tenures Rules, 1956
4A. Receipt for Forms.
- The Collector or the Special Collector to whom the Form or Forms mentioned in rules 3 and 4 are furnished [ ] [Substituted by Punjab Government Notification No. 32231-R-IIL57/1624, dated the 22nd March, 1958.] shall, as soon as the Form or Forms in the required number of copies, are received by him, issue the following receipt to the person furnishing the Form or Forms :-"Received ------------- copies each of Forms A/B/C together with -------------- copy or copies of Form E prescribed in rules 3 and 4 or copy or copies of Form E prescribed in rule 4 of the Punjab Security of Land Tenures Rules, 1956, from Shri -------------, son of ---------------------, land-owner/tenant of village ------------------------, tehsil ------------------, and district.Collector/Special Collector.Dated the -------------- 196 .Note :- Strike off, portion not required.
