Section 7 in The East Punjab Utilization of Lands Act, 1949
7. Delivery of possession on termination of lease.
(1)Where any land taken possession of by the Collector under Section 3 is on the expiry of the lease [* * * * * *] [The words 'or its earlier termination' omitted by Punjab Act 11 of 1951, Section 7.] to be returned to the owner, the Collector may after making such inquiry, if any, as he considers necessary; specify by order in writing the person to whom possession of the land shall be given.(2)The delivery of possession of the land to the person specified in any order made under sub-section (1) shall be a full discharge of the Collector from all liability in respect of such delivery but shall not prejudice any rights in respect of the land which any other person may be entitled by due process of law to enforce against the person to whom possession of the land is so delivered.(3)Where the person to whom possession of any land is given cannot be found and has no agent or other person empowered to accept delivery on his behalf, the Collector shall cause a notice declaring that the land is released to be affixed on some conspicuous part of the land.(4)On issue of the notice referred to in sub-section (3) the land specified in the notice shall be deemed to have been delivered to the person entitled to the possession thereof, and the Government or the Collector shall not be liable for any compensation or other claim in respect of the land for any period after the said date.
