Section 14 in The Punjab Security of Land Tenures Rules, 1956
14. Application by landowner for resettlement of tenant.
- The landowner of a tenant who is labile to ejectment under clause (i) of sub-section (1) of Section 9 of the Act, may make an application to the Circle Revenue Officer for resettlement of his tenant on the surplus area. Such an application shall be made by a small landowner in Form K-3 and by a landowner, who is not a small landowner in Form K-4, within two months of the date of publication of the notification No. 4766-ARI(II)-60/2580, dated 19th August, 1960, in the Official Gazette, or within such extended period, as may, for reasons to be recovered in writing, be allowed by the Circle Revenue Officer.
