Where the proprietary rights in the land have accrued, since the 15th June, 1952 or the 18th August, 1953, to occupancy tenants and adna maliks, by virtue of section 3(a) of the Punjab Occupancy Tenants (Vesting of Proprietory Rights) Act, 1952, or the Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act 1954, as the case may be, and section 3(a) of the Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952, or the Pepsu Abolition of Ala Malikiyat Rights Act, 1954 as the case may be, necessary variations in proprietary rights, title and interest shall be given effect to in the records of rights or annual records by making such entries straight-way without resorting to mutation proceedings.Similar procedure shall be observed in the case of proprietary rights accruing to occupancy tenants in Shamilat lands after the expiry of a period of six months from the 15th April, 1953, or the date of publication of the Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952, or from the date of their obtaining the occupancy rights, whichever is later, except in the cases where an occupancy tenant has exercised the option under the proviso to section 3(a) of the Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952, not to acquire a share in the Shamilat. However, in the case of proprietary rights accruing to occupancy tenants in Shamilat lands under the Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954, necessary variation will be recorded with effect from 18th August, 1953, when the President's Act was enforced in that State or from the date of obtaining occupancy rights.A reference to the relevant section of the Act under which these rights have been acquired shall be recorded in the remarks column of the records of rights or the annual records.
