Section 8 in The East Punjab Displaced Persons Land Re-settlement Act, 1949
8. Liability of the sub-lessee of the present holder.
- If for any reason the present holder abandons the land held by him the liability to pay rent for Kharif, 1949, and Rabi, 1950, may be enforced by the Custodian against the sub-lessee of the present holder or the actual cultivator of the land to the same extent and under the same procedure as it could be enforced against the present holder.
