Section 5B(2) in The Punjab Security of Land Tenures Act, 1953
(2)If a landowner fails of select his permissible area in accordance with the provisions of sub-section (1), the prescribed authority may, subject to the provisions of section 5-C, select the parcel or parcels of land which such person is entitled to retain under the provisions of this Act:Provided that the prescribed authority shall not make the selection without giving the landowner concerned an opportunity of being heard.
