Section 20B in The Punjab Security of Land Tenures Rules, 1956
20B. Delivery of possession
- [(1) After orders of allotment of any surplus area have been passed the Circle Revenue Officer, shall move the Collector for passing necessary orders directing the landowner or the tenant, as the case may be, to deliver possession of the land in his surplus area to the Circle Revenue Officer, who shall be deemed to be an officer empowered by the Government, under section 19-C, for the purpose of delivery of possession.] [Added by Punjab Government Notification No. 549-ARI(II)-61/689, dated the 10th March, 1961.].(2)[ Every tenant resettled on the surplus area shall be bound to take possession of the land allotted to him within a period of two months of the date on which demarcation of the land is made at site in his presence or within such extended period, as may, for reasons to be recorded in writing, be allowed by the Circle Revenue Officer. The possession of the land shall be delivered to the tenant by the Circle Revenue Officer himself.] [Added by Punjab Government Notification No. 549-ARI(II)-61/689, dated the 10th March, 1961.](3)[. The possession of the land on which a tenant is resettled shall ordinarily be given after the crops are cut. If, however, the Circle Revenue Officer deems it necessary to deliver possession of the land to any tenant before the crops are cut a statement showing the crop and the area under the same shall be prepared by the Patwar before the possession is taken by the tenant. A copy of the statement shall be furnished to the landowner as well as to the tenant.] [Re-numbered by Punjab Government Notification No. 549-ARI(II)-61/689, dated the 10th March, 1961.]
