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State of Punjab - Section

Section 5 in Punjab Bhondedar, Butemar, Dohlidar, Insar Miadi, Mukarraridar, Mundhimar, Panahi Qadeem, Saunjidar, or Taraddadkar (Vesting of Proprietary Rights) Act, 2020

5. Powers of the Collector.

- On receipt of an application filed under Section 4, the Collector shall proceed in the manner as may be prescribed, and pass an order either accepting or rejecting the application:Provided that no order accepting or rejecting an application shall be passed unless the land owner or a person belonging to the specified categories have been given reasonable opportunity of being heard in the matter.