Section 19B(2) in The Punjab Security of Land Tenures Act, 1953
(2)If he fails to furnish the return and select his land within the prescribed period, then the Collector may in respect of him obtain the information required to be shown in the return through such agency as he may deem fit [and select the land for him in the manner specified in sub-section (2) of section 5-B.] [Added by Punjab Act No. 14 of 1962, with effect from the 30th July, 1958, vide section 6(2) and 1(2).]
