Section 9A in The Punjab Utilization of Surplus Area Scheme, 1973
9A. Entry of mutation.
- When the possession of the surplus area is taken by or on behalf of the State Government, the mutation in respect of such area shall first be entered in favour of the State Government and when the allottee has become an owner of the area in accordance with the provision of that sub-paragraph (d) of paragraph 10 the mutation shall be entered in his favour.
