Section 6(4) in The Punjab Security of Land Tenures Rules, 1956
(4)Where, in the case of a landowner, Forms A, C and E, and in the case of a tenant, Forms B and C, have been received by the Collector, from the Special Collector, under rule 4-C, the Collector shall, after holding such enquiry, as he thinks fit, return them to the Special Collector, along with Form D, in the case of a landowner and Form DD in the case of a tenant.
