Section 11A(5) in The Punjab Security of Land Tenures Rules, 1956
(5)If, during the course of any review, the Committee finds that any area of land including in a farm exempted under rule 10, is inherited by an heir of the landowner and such area of land, with the other lands, if any, already owned by him, does not exceed in the aggregate his permissible area, the Committee shall if such heirs so desires exclude such area of land for the purpose of reviewing the exemption relating to the farm from the date of inheritance.
