Section 56(2) in The Punjab Town Improvement Act, 1922
(2)The trust shall admit every such application if it -(a)reaches it before the time fixed by the Collector, under section 9 of the Land Acquisition Act, 1894, for making claims in reference to the land, and(b)is made by any person, who either owns the lands, is mortgagee thereof, or holds a lease thereof, with an unexpired period of seven years.
