Section 5 in The Punjab Security of Land Tenures Rules, 1956
5. Relatives through whom self-cultivation may be carried out.
- In addition to his wife and children, a landowner may undertake the self- cultivation of his land through the relatives mentioned below :-(i)Brothers.(ii)Collaterals in the first degree.(iii)Real uncles and nephews, whether maternal or paternal :[Provided that if the land is held by an unmarried female, her own relatives, and after marriage, her husband's relatives also shall be considered eligible.] [Substituted by Punjab Government Notification No. 549- A.R.I.(II)-61/689, dated the 10th March, 1961.] [*. *] [Omitted - vide Punjab Government notification No. 157-R.L.II-58/6043, dated the 2nd September, 1958.].
