Section 5C(2) in The Punjab Security of Land Tenures Act, 1953
(2)Where a landowner or tenant who is required to furnish a declaration under section 5-A fails so to do, the prescribed authority may in respect of him obtain the information required to be shown in the declaration through such agency as it may deem fit.] [Sections 5A, 5B and 5C inserted by Punjab Act No. 46 of 1957, section 3.][6. Certain previous transfers of land not to affect rights of tenants. - No transfer of land, except a bona-fide sale or mortgage with possession or a transfer resulting from inheritance, made after the 15th August, 1947, and before the 2nd February, 1955, shall affect the rights of the tenant on such land under this Act.] [Substituted by Punjab Act No. 14 of 1962, section 3.]
