Section 4 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
4. Settlement of standard Areas.
(1)The [State] [Adaptation of Laws Order, 1950.] Government may, after such inquiry as it deems fit, provisionally settle for any class of land in any notified area the minimum area that can be cultivated profitably as a separate plot.(2)The [State] [Adaptation of Laws Order, 1950.] Government shall by notification and in such other manner as may be prescribed publish the minimum areas provisionally settled by it under sub-section (1) and invite objections thereto.
