Section 2A in The Punjab Security of Land Tenures Rules, 1956
2A. [ [Punjab Government Notification No. 9312-A.R.I.(II)-58/627, dated the 10th February, 1959.]
Where two or more Collectors or Special Collectors are appointed for any area, the Financial Commissioner may by general or special order, regulate the distribution of business among them.] [Republished vide Punjab Government Notification No. 1082-R (C.H.)- 56/471, Dated the 27th April, 1956.][Part - II [Punjab Government notification No. 157/L.R.II-58/6053, dated the 2nd September, 1958. ] Assessment of Surplus Area]
