Section 20D in The Punjab Security of Land Tenures Rules, 1956
20D. Consequences of not taking possession.
- In case, a tenant does not take possession of the surplus area allotted to him, for resettlement within the period specified in sub-rule (1) of Rule 20-B, the allotment shall be liable to be cancelled and the area allotted to such tenant may be utilized for resettlement of another tenant.[Part - V [Punjab Govenment Notification No. 613-LR-II-57/2, dated the 14th January, 1958.] Miscellaneous]
