Section 7 in The Punjab Security of Land Tenures Rules, 1953
7. A Qabuliyat or a Patta by a tenant.
- A Qabuliyat or a Patta required to be executed under section [9(1)(vii)] [Substituted for the figures '9(2)(iv)' by Punjab Government Notification No. 687-LR-II-57/260, dated the 8th June, 1957.], of the Act shall be in the form in Annexure 'C' to these rules.
