Section 17(3) in The Punjab Land Reforms Rules, 1973
(3)When a tenant has become owner of any land in accordance with the provisions of sub-section (4) of section 15, the Assistant Collector of the first grade shall issue to him a certificate in form 'K'. The Assistant Collector of the first grade shall prepare three copies of such certificate, one to be placed on the file, the second to be sent to the landowner and the third to the patwari concerned, who shall make entries in the mutation register in accordance with the certificate, which shall, for purposes of attestation of the mutation and charging of fee, be treated as if it were an order of a revenue officer.
