Section 11 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
11. Transfer of fragment.
- The owner referred to in the preceding section shall in the first instance offer the fragment for sale to the owners of contiguous survey numbers or recognised sub-division of survey numbers and in case of their refusal to purchase for the price as determined under the last preceding section may transfer it to the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] for the purpose of the [State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.]. On payment by the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] of such price as aforesaid to persons possessing interest therein as the Collector may determine, and thereupon the fragment shall vest absolutely in the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] for the purpose of the [State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950] free from all encumbrances.
