Section 4 in The Punjab Security of Land Tenures Rules, 1956
4. Selection of permissible area in case of non-reservation.
- An intimation under section 5-B(1) of the Act shall be furnished by a landowners in Form E in the manner and to the officer specified in rule 3, along with one additional copy thereof for the patwari of every patwar circle, in which the land selected by such land-owner is situate.
