Section 9(2) in The Punjab Utilization of Surplus Area Scheme, 1973
(2)The possession of the land shall be given to the allottee after the crops are harvested. If, however, the Collector deems it necessary to deliver possession of the land to an allottee before crops are harvested, a statement of the area under the crops shall be prepared before giving possession. A copy each of the statement shall be furnished to the land-owner, tenant or any other person in possession of such land and to the allottee.
