5. Selection of permissible area and furnishing of declaration by certain persons.
(1)Every person, who [on the appointed day] [Substituted by Punjab Act 40 of 1973, section 4. ] or at any time thereafter, owns or holds land as [landowner or mortgagee with possession or tenant or partly in one capacity and partly in another] [Substituted by Punjab Act 40 of 1973] in excess of the permissible area, shall select his permissible area and intimate his selection to the Collector, and where land is situate in more than one district, to the Collectors concerned, through a declaration to be furnished in such form and manner and within such period as may be prescribed and if such person has an adult son, he shall also be entitled to select separate permissible area in respect of each such son, out of the land owned or held by him, subject to the condition that the land so selected together with the land already owned or held by such son, shall not exceed the permissible area of each such son :Provided that where land is situate in more than one patwar circle, the declaration shall be supported by an affidavit in the prescribed form.(2)In making the selection, such a person shall include, firstly land mortgaged without possession and, secondly, land under self-cultivation on the date of commencement of the period prescribed for furnishing the declaration under sub-section (1), but shall not include area declared surplus under the Punjab law, the Pepsu law or this Act, other than the area which was exempt from utilization by the State Government immediately before such commencement.
