Section 60F(1) in The Punjab Land Revenue Act, 1887
(1)A landowner who is liable to pay more than twenty rupees as land-revenue and whose land is situated within territorial jurisdiction of more than one Patwari shall, within a period of thirty days from the date of commencement of the Punjab Land Revenue (Amendment) Act, 1974, furnish information of the total land-revenuepayable by him to the Patwari in whose circle he ordinarily resides or in whose circle he holds largest amount of land and shall also submit a copy thereto to the Tehsildar having jurisdiction.
