Section 8 in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967
8. Restoration of land [Section 10 read with Section 21(2)(d)(4].
- The Land Reclamation Officer shall indicate to the Collector, the land which is due for restoration to the owner indicating the relevant particulars (District, Tehsil, locality, area and Khasra Nos.). The Collector shall cause a notice in Form 'A' to the served on such person requiring him to take possession of his land within a period of fifteen days from the date of the service of notice on him.(2)If no objection is filed within the specified period, it will be presumed that the reclamation has been done to the satisfaction of the owner and no objection about the quality of operations or acreage of the area reclaimed will be entertained afterwards. In token of taking back possession the owner will sign the Disposal Form in Form 'B'.(3)Service of notice shall be effected in the procedure laid down in these rules.
