Section 13(1) in The Punjab Security of Land Tenures Rules, 1956
(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.
