Section 5(1) in The Punjab Security of Land Tenures Act, 1953
(1)Any reservation before the commencement of this Act, shall cease to have effect and subject to the provisions of sections 3 and 4 any landowner who owns land in excess of the permissible area may reserve out of the entire land held by him in the [Principle Territories] [Substituted for the words 'State of Punjab' by Haryana Adoption of Laws Order 1968.] as landowner, any parcel or parcels not exceeding the permissible area by intimating his selection in the prescribed form and manner to the patwari of the estate in which the land reserved is situate or to such other authority as may be prescribed :Provided that in making this reservation he shall include his areas owned in the following order -(a)area held in a Co-operative Garden Colony,(b)area under self-cultivation at the commencement of this Act other than the reserved area,(c)reserved area excluding the area under a jhundimar tenant or a tenant who has been in continuous occupation for 20 years or more immediately before such reservation,(d)area or share in a Co-operative Farming Society,(e)any other area owned by him,(f)area under a jhundimar tenant.
