Section 10 in The Punjab Security of Land Tenures Rules, 1956
10. Considerations on which a landowner's application in Form H is to be decided.
(1)In deciding the landowner's application, the [Committee] shall exclude from the surplus areas to be utilized for the resettlement of ejected tenants :-(a)[* * * * * *] [Omitted by Punjab Government Notification No. 3223- L.R.-II-57/1624 dated the 22nd March, 1958.];(b)Any area that is under [* * * * *] [Omitted by Punjab Government Notification No. 584-A.R.(II)-60/1557, dated the 4th May, 1960.] tea estate provided such [* * * * *] [Omitted by Punjab Government Notification No. 584-A.R.(II)-60/1557, dated the 4th May, 1960.] tea estate was in existence at the commencement of the Act.(c)Any area that is part of well-run farm.(2)To decide if a farm is well-run, the [Committee] [Substituted for words 'Board' or 'Special Board' by G.S.R. 29, dated 13th January, 1964.] shall assign it marks in the manner explained in Rule 11, and classify it as follows :-Class A. - If it is awarded 80 per cent or more marks.Class B. - If it is awarded 60 to 80 per cent marks.Class C. - If it is awarded less than 60 per cent marks.(3)(a)A Class 'A' farm shall be deemed to be a well-run farm.(b)Fifty per cent of the area under a Farm of class 'B' shall be left with the owner, according to his choice, and the rest declared as available for resettlement of tenants, ejected or liable to ejectment.(c)The entire area under a farm of Class 'C' shall be declared as available for the resettlement of such tenants.(4)[ * * * *] [Omitted vide, Punjab Government Notification No. G.S.R. 138, dated 3rd June, 1964.].
