Section 3 in The East Punjab Utilization of Lands Act, 1949
3. Power to take possession of any vacant land.
- [(1) Notwithstanding any law to the contrary, the Collector may issue notice to the owner of any land which has not been cultivated for the last six or more harvests to show cause, within thirty days of the date of the service of such notice on him, why the land has not been cultivated and in case the Collector does not find the explanation to be satisfactory he may take possession of the land forthwith for the purposes of this Act:Provided that the Collector may take possession of the land without issue of notice, if, in his opinion, the owner thereof has been wrongfully shown in the revenue records to have cultivated the land which in fact has remained uncultivated for six or more harvests prior to such wrong entry.] [Substituted for sub-section (1) by Punjab Act 39 of 1956, Section 2.](2)The notice required by sub-section (1) shall be deemed to be duly served if delivered at, or sent by post to the usual or last known place of residence of the owner:Provided that no notice shall be deemed to be invalid on the ground of any defect, vagueness or insufficiency.
