Section 20 in The Punjab Security of Land Tenures Rules, 1956
20. Priority for resettlement of certain tenants.
- Notwithstanding anything contained in these rules, the tenants who are liable to be ejected under clause (i) of sub-section (1) of Section 9 of the Act and who are retired or discharged members of the Armed Forces of the Union shall be given priority over every other class of tenants in the matter of resettlement on surplus area.
