Section 22(3) in The Punjab Security of Land Tenures Rules, 1956
(3)The notice to be served on the landlord under section 14-A(iii)(b) shall be in Form P.[23. Payment of purchase price in instalments. - (1) A tenant desiring to purchase land under section 18 of the Act shall make an application in Form Q to the Assistant Collector I Grade, having jurisdiction, personally or through his recognised agent.
