Section 18A in The Pepsu Tenancy and Agricultural Lands Rules, 1958
18A. [ Application for vesting of proprietary rights upon tenant. [Rule 18A inserted by GSR 76, dated 28th March, 1963.]
(1)An application by the landowner under sub-section (1) of Section 29A, requiring the tenant to acquire proprietary rights in the land comprising his tenancy shall be presented by him personally or through his recognised agent(2)The prescribed authority, on receipt of the application under sub- section (1), shall obtain such other particulars as it may deem fit for the proper disposal of the application from the tenant or such other source as it may deem fit.] [Inserted by Punjab Government notification No. 8309-ARI-(II)-59/1565, dated the 14th April, 1959.]
