Section 2(3) in The Punjab Land Revenue (Surcharge) Act, 1954
(3)A land-owner, liable to pay the surcharge, whose land is situated within the jurisdiction of more than one patwari, and who has not, before the commencement of this Act, [or before the date on which this Act comes into force in any area, as the case may be, given such information, shall within thirty days from the commencement of this Act or from the said date,] [Substituted for the words 'given such information shall within thirty days from the commencement thereof' by ibid.] give written information of the details of the total land revenue payable by him to the patwari of every revenue estate in which any part of such holding is situate, and shall also submit a copy thereof to the Tahsildar having jurisdiction.
