Section 13 in The Punjab Security of Land Tenures Rules, 1956
13. Procedure for dispossession of tenants liable to ejectment, under Section 9(1)(i).
(1)An application, for the dispossession of a tenant liable to ejectment, under clause (i) of sub-section (1) of Section 9, of the Act shall be made to the Assistant Collector, I Grade, having jurisdiction, by a small landowner in Form K-1, and by a landowner who is not a small landowner, in Form K-2.(2)On receipt of the application, the Assistant Collector shall summon the tenant and after hearing the parties and making such summary inquiry as he may deem necessary record a finding on the following points :-(a)whether the tenant is liable to ejectment under clause (i) of sub-section (1) of Section 9 of the Act;(b)the area from which he is to be ejected; and(c)the amount of compensation, if any, due to the tenant for standing crops;and shall, where necessary, forward the case to the Circle Revenue Officer for resettlement or where resettlement is not necessary, dispossess the tenant.Note :- Proceeding before the Assistant collector should be conducted in the manner provided in section 14-A(i) read with sub-section (2) of section 10 of the Act.(3)The Circle Revenue Officer shall, on receipt of the case, under sub- rule (2), proceed to record his finding with respect to the matters specified in clauses (c) and (d) of rule 17.
