Section 3 in The Punjab Security of Land Tenures Rules, 1956
3. [ Form, etc., of declaration, under section 5-A of the Act. [Substituted by Punjab Government Notification No. 3223-L.R.-II-57/1624 dated the 22nd March, 1958.]
(1)The declaration supported by an affidavit required to be furnished under section 5-A of the Act shall be furnished by a land-owner in Forms A and C and by a tenant in Forms B and C, either personally or by registered post (acknowledgement due) to :(a)the Collector of the district, if his land is situated in such patwar circles as are comprised within one district; and(b)the Special Collector, if his land is situated in such patwar circles as are comprised in more than one district.(2)In addition to the Forms referred to in sub-rule (1), as many copies thereof as there are patwar circles in which the land is situate shall also be furnished by the land-owner or tenant.]
