Section 20C in The Punjab Security of Land Tenures Rules, 1956
20C. Conditions of resettlement.
- The tenant, who is resettled under this Part -(a)shall be the tenant of the landowner in whose name the land in question stands in the revenue records;(b)shall be liable to pay the same amount of rent as is customary in that estate for such lands subject to the maximum fixed under section 12 of the Act; and(c)shall in respect of the land upon which he is resettled execute a Qabuliyat or a Patta as given in Annexure 'C' appended to the Punjab Security of Land Tenures Rules, 1953, in favour of the landowner before he is put in possession of the land.
