Section 26 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
26. [ Return in respect of land acquired by a person subsequently. [Inserted by Punjab Government Notification No. 2169-ARI (II)-59/1959, dated the 20th April, 1959.]
- The return under section 32-M of the Act shall be furnished by a person in Form X-A or X-B according as he is a landowner or tenant within three months from the date of publication of Punjab Government (Revenue Department) notification No. 2169-A R.I(II)-59/1659, dated the 20th April, 1959, or within a period of three months from the date on which he acquires the land by inheritance, bequest or gift, whichever is later].
