Section 8 in The Punjab Security of Land Tenures Rules, 1956
8. [ Exemption of orchards, tea estates, co-operative garden colonies and well-run farms. [Substituted by Punjab Government Notification No. 584-A.R.(II)-60/1557, dated the 4th May, 1960.]
(1)If any landowner wishes to claim exemption on the ground that his surplus area is under a tea estate, or forms part of a well-run farm he may, within a period of thirty days from the date of publication of Revenue Department, notification No. [632-A.R.I.(II)-61/492, dated the 13th February, 1961], or from the date of the order, passed by the Collector or the Special Collector, declaring the surplus areas, or where an appeal against such order has been preferred to the Commissioner, within a similar period, from the date of the order, passed by the Commissioner, whichever is earlier , apply in Form H together with relevant information in Form J, to the Collector of the district, in which the land for which exemption is claimed is situate.(2)Cases relating to co-operating garden colonies and orchards received by the [Committee] [Substituted for words 'Board' or 'Special Board' by G.S.R. 29, dated 13th January, 1964.] before the date of publication of the notification referred to in sub-rule (1) shall be disposed by the Collector or the Special Collector, as the case may be, in accordance with the provisions of the Act.].
