Section 12(2) in Punjab Bhondedar, Butemar, Dohlidar, Insar Miadi, Mukarraridar, Mundhimar, Panahi Qadeem, Saunjidar, or Taraddadkar (Vesting of Proprietary Rights) Act, 2020
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(i)the form and manner in which the application claiming the proprietary rights may be filed by a person of specified categories;(ii)the amount to be deposited along with such application, and the manner of retaining such amount by the Collector;(iii)the procedure to be followed by the Collector while deciding an application filed under Section 5;(iv)the form in which the certificate conferring proprietary rights is to be issued;(v)the form and manner in which an application for compensation may be filed by the landowner; and(vi)the manner in which appeals and revisions may be filed.
