Section 4 in The Punjab Thur and Sem Lands (Reclamation) Act, 1963
4. Procedure for declaring re-claimable areas.
(1)The State Government may, by notification, declare its intention of notifying any thur and sem land to be a reclaimable area for the purposes of reclamation.(2)Any person interest in the land notified under sub-section (1) may, within thirty days from the date of publication of the notification, object to the inclusion of the land or any portion thereof in the reclaimable area.(3)Every objection under sub-section (2) shall be made in writing to the Land Reclamation Officer who shall give to the objector an opportunity of being heard and shall, after hearing all such objections, and after making such further enquiry as he may think necessary, submit the case to the Director, together with the record of the proceedings held by him and a report containing his recommendations on the objections.(4)the Director shall express his views on the case and forward it to the State government for its decision.(5)The State government after considering the objections, if any, the report of Land Reclamation Officer and the views of the Director shall decide as to the land to be notified as reclaimable area and such decision of the State government shall be final.(6)After decision under sub-section (5), the State Government may issue a final notification of the reclaimable area for the purposes of reclamation.(7)The final notification referred to in sub-section (6) shall be conclusive evidence of the matters stated therein and shall not be liable to be called in question in any court or before any authority.
