Section 6 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
6. Entry in the record-of-rights.
(1)On notification of a standard area under sub-section (3) of section 5 for a local area all fragments in the local area shall be entered as such in the record-of-rights.(2)Notice of every entry made under sub-section (1) shall be given in the prescribed manner.
