Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Security Of Land Tenures Rules, 1956 CONTENTS PART 1 :- Preliminary 1. Short Title 2. Meaning Of Expression Used In These Rules 2A. Section 2A PART 2 :- Assessment of Surplus Area 3. Form Etc. Of Declaration, Under Section 5-A Of The Act 4. Selection Of Permissible Area In Case Of Non-Reservation 4A. Receipt For Forms 4B. Prescribed Authority Under Sub-Section (2) Of Section 5B And Section 5C Of The Act 4C. Disposal Of Forms Furnished To Special Collector 5. Relatives Through Whom Self- Cultivation May Be Carried Out 6. Assessment Of Surplus Area, With Landowners And Tenants 7. Omitted PART 3 :- Exclusion of certain areas from the surplus area 8 . Exemption, Of Orchards, Tea Estates, Co-Operative Garden Colonies And Well-Run Farms 9 . Committee To Decide Landowners Applications For Exemptions Of Orchards And Well-Run Farms 10. Considerations On Which A Landowners Application In Form H Is To Be Decided 1 1 . Assignment Of Marks To Farms For The Purpose Of Classification 11A. Revision Of Classification Of Well-Run Farms 12. Appeal From The 1[ Committees Decision ] PART 4 :- Resettlement of tenants ejected or liable to ejectment 13. Procedure For Dispossession Of Tenants Liable To Ejectment, Under Section 9(1) (I) 14. Application By Landowner For Resettlement Of Tenant 15. Application For Resettlement By Tenants 1 6 . S u o Motu Proceeding For Resettlement By Circle Revenue Officer 17. Procedure To Be Observed By Circle Revenue Officer 18. Procedure For Allotment 19. Allotment Of Land To Overflow Tenants 20. Priority For Resettlement Of Certain Tenants 20A. Issue Of Certificates 20B. Delivery Of Possession 20C. Condition Of Resettlement 20D. Consequences Of Not Taking Possession PART 5 :- Miscellaneous 21. Relatives Who Shall Not Be Entitled To The Benefit Of Section 9- A Of The Act 22. Forms To Be Used For Applications And Notices Mentioned In Section 14-A Of The Act 23. Payment Of Purchase Price In Installments 2 4 . Ret u rn In Respect Of Lands Acquired By A Person, Subsequently Under Section 19-B (1) Of The Act Punjab Security Of Land Tenures Rules, 1956 PART 1 Preliminary 1. Short Title :- (1) These rules may be, called " The Punjab Security of Land Tenures Rules"1956 and are supplementary to The Punjab Security of Land Tenures Rules, 1953 ] 3[ ]. (2) They shall come into force at once. 2. Meaning Of Expression Used In These Rules :- In these rules unless the context otherwise requires,- (i) "Act" means the Punjab Security of Land Tenures Act, 1953". (ii) "Circle Revenue Officer" includes any Revenue Officer authorised by the Collector to function as such in any tehsil or part thereof. (iii) "Form" means a Form appended to these rules;] 4(iii-A) "Collector" means the Collector of the district or any other officer not below the rank of Assistant Collector , 1st Grade , empowered in this behalf by Government: [** ].5 3[(iv) "Special Collector" means an officer appointed by the Government by notification to perform the functions assigned to the Special Collector , under these rules in respect of such area as may be specified in the notification;]. 2[Provideded that for the purposes of section 19-B of the Act, the Special Collector shall in the case of a landowner or tenant owing or holding land in excess of the permissible area in more than one district,be the Collectorof the district in which thelargest area of such landowner or tenant is siituate and such Collector shall perform the functions assigned to the special Collector under these rules] [and ]6 7[(v) "tea estate" will include - (a) area under tea plantation ; 1Published:-vide Punjab Government notification No. 1082-R (C.H)- 56/471, dated the 27th April, 1956. 1Re-Published; vide Pumjab Government Notification No. G.S.R. 57/P.A. 10/53/s. 27/62 dated 20th February, 1762. 2Punjab Government notification No. 157-L.R. II/58/6053, dated the 2nd September, 1958. 3Punjab Government notification No.32231 -R-II-57/1624, dated the 22nd March, 1958. 4 P u n j a b Government notification No. 3744/A.R.I.-(II)- 56/6381,dated the 4th October, 1958. 5Okmitted by Punjab Government notification No. 3513-A.R.I.(II)- 60/2173,dated the 16th June, 1960. 6Added by Punjab Government notification No. 2513-A.R.I.(II)- 60/2173, dated the 16th June, 1960. 7Substituted by Punjab Gbovernment Notification No.5942-A.R.I. (II)-60/3744, dated the 14th November, 1960. (b) areas on which there is a programme for expanstion of tea plantation during the next ten years; (c) five percent of the area under tea, for replanting ; (d) areas covered by forests and forest growth and grazing grounds of which thefuel wood,timber and grass is required for the manufacture of tea and maintenance of tea estate; (e) low -lying lands which generally serve as water reservoirs, for the use of tea plantation ; and (f) land on which tea, factories, labour quarters, play-grounds, hospitals, schools and other ancillary buildings are siituated.] 2A. Section 2A :- Where two or more Collectors or Special Collectors are appointed for any area, the Financial Commissioner may by general or special order, regulate the distribution of business among them. PART 2 Assessment of Surplus Area 3. Form Etc. Of Declaration, Under Section 5-A Of The Act :- (1 ) - The declaration supported by an affidavit required to be furnished under section 5-A of the Act shall be furnished by a landowner in Forms A and C and by a tenant in Forms B and C, either personally or by registered post (acknowledgement due ) to - (a) The Collector, of the district, if his land is situated in such Patwar Circles as are comprised within one district; and (b) the Special Collector, if his land is situated in such Patwar Circles as are comprised in more than one district. (2) In addition to the Forms referred to in sub-rule ( 1) as many copies thereof as there are Patwar Circles in which the land is situate shall also be furnished by the landowner or tenant. 4. Selection Of Permissible Area In Case Of Non- Reservation :- An intimation under section 5-B (1) of the Act shall be furnished by a landowner in Form E in the manner and to the officer specified in rule,3, along with one additional copy thereof for the the Patwari of every patwar circle, in which the land selected by such landowner is situate. 1Punjab Government notification No.9312A.R.I.(II)-58/627, dated the 10th February, 1959. 2Punjab Government Notification No. 157/L.R.II-58/6053, dated the 2nd September, 1958. 3Substituted by Punjab Government notification NO.3223-L.R.-II- 57/1624, dated the 22nd March, 1958. 4A. Receipt For Forms :- The Collector or the Special Collector to whom the Form or Forms mentioned in rules 3 and 4 are furnished 1[ ] shall , as soon as the Form or Forms in the required number of copies, are received by him, issue the following receipt to the person furnishing the Form or Forms - "Received copies each of Forms A/B/C together with copy or copies of Form E prescribed in rules 3 and 4 or copy or copies of Form E Prescribed in rule 4 of the Punjab Security of Land Tenures Rules, 1956, from Sh. , son of , landowner / tenant of village tehsil and district. Collector/ Special Collector. Dated the 196 . Note :- Strike off, portion not required. 4B. Prescribed Authority Under Sub-Section (2) Of Section 5B And Section 5C Of The Act :- For the purpose of sub section (2) of section 5B and section 5C of the Act, the prescribed authority shall be- (i) the 2[Collector], if the lands owned or held by a landowner or tenant are situate in the patwar circles comprised in one district; and (ii) the Special Collector, if the lands owned or held by a landowner or tenant are situate in patwar circles comprised in more than one district. 4C. Disposal Of Forms Furnished To Special Collector :- Where Forms under rules 3 and 4 have been furnished to the Special Collector by a landowner or tenant, the Special Collector shall retain the original Forms with him and send the requisite number of copies thereof to the Collectors, of the district, in which the land of the landowner or tenant, as the case may be, is situate. 5. Relatives Through Whom Self- Cultivation May Be Carried Out :- I n addition to his wife and children , a landowner may undertake the self -cultivation of his land through the relatives mentioned below - (i) Brothers. (ii) Collaterals in the first degree. (iii) Real uncles and nephews, whether maternal or paternal : 3[Provided that if the land is held by an unmarried female, her own relatives, and after marriage, her husbandss relatives also shall be considered eligible.] 1[ ]. 1Substituted by Punjab Government notification No. 3223-L.R.II- 57/1624, dated the 22nd March, 1958. 2Subdtituted or the words, "Collector of the district" by the Punjab Government notification No.1723-A.R.I. (II)-62/673, dated the 13th February, 1962. 3Substitutedb by Punjab Government notification No. 549-A.R.I. (II) 61/980, dated the 10th March, 1961. 6. Assessment Of Surplus Area, With Landowners And Tenants :- (1) Every patwari shall prepare, in duplicate, statements in Forms D and DD for every landowner and tenant, respectively, who owns or holds land in excess of the permissible area in his circle, and shall retain one copy of each such Form himself and forward the other to the circle Kanungo. (2) The circle Kanungo shall, after personal examination, attest all entries made by the patwari in Form D or Form D D and forward it to the circle revenue officer. (3) The circle revenue officer, shall, after holding such enquiry as he thinks fit and after giving the persons concerned, an opportunity of being heard, forward his report to the Collector. (4) Where, in the case of a landowner , Forms A,C and E and in the case of a tenant ,Forms B and C, have been received by the Collectors, from the Special Collector, under rule 4-C, the Collector shall after holding such enquiry as he thinks fit ,return them to the Special Collector, alongwith Form D, in the case of landowner and Form D D in the case of a tenant. (5) In the case of landowner or tenant who has furnished his Form to the Special Collector, under rules 3 and 4 , the Special Collector shall 3[ after giving the landlord or tenant an opportunity of being heard and ] after such enquiry as he thinks fit, assess his surplus area. In doing so, he shall hear any, objections made by the landowner or tenant , and in a 3[ ] written order decide such objections. In case, no objections are made, or the person affected does not appear, the fact shall be stated in the order. (6) In the case of a landowner or tenant who has furnished his Forms to the Collector, under rules 3 and 4, the Collecto shall,after 3[ after giving the landlord or tenant an opportunity of being heard and ] after such enquiry as he thinks fit, assess his surplus area. In doing so, he shall hear any objections made by the landowner or tenant, and in a 3[ ] written order decide such objections. In case no objection are made or the person affected does not appear, the fact shall be stated in the order. (7) (i) The Collector or the Special Collector, shall prepare a statement in Form F and forward immediately , a copy thereof to the landowner or tenant concerned under cover of an endorsement prescribed in the Form and it shall be served upon the landowner or tenant as if it were a summons in the manner prescribed in section 90 of the Punjab Tenancy Act, 1887. 1Omitted;- vide Punjab Gonernment notification No. 157-R.L.II- 58/6043, dated the 2nd September, 1958. 2Substituted by Punjab Government notification No. 3223-L.R.-II- 57/1624, dated the 22nd March, 1958. 3Punjab Government notification No. 690-A.R.I.(II)-59/642, dated the 11th February, 1959. (ii) The special Collector,shall also forward a copy of Form F prepared by him to the Collector of every district in which the surplus area of the landowner or tenant is situate. 1[(8) Any person aggrieved by a decision of the Collector of the Special Collector , may within 2[ 60 days ] from the date of communication of the decision to such person, to be computed after excluding the time spent in obtaining a copy of such decision, appeal to - (a) The Commissioner of the Division, where the person resides, in case the person resides in Ambala or Jullundur Division ; (b) The Commissioner of the Division where the largest portion of the holding of the person is situate, in case the person resides outside Ambala and Jullundur Divisons; and the decision of the Commissioner which shall, be duly communicated by the Commissioner to the Collector or Collectors concerned shall be final ]. (9) The Collector or the Special Collector or the Commissioner shall not while deciding any case under this rule, entertain any claim from a landowner for the exemption of any area on any of the grounds set forth in sub-rule (1) of rule 10. 7. Omitted :- PART 3 Exclusion of certain areas from the surplus area 8. Exemption, Of Orchards, Tea Estates, Co-Operative Garden Colonies And Well-Run Farms :- (1) If any landowner wishes to claim exemption on the ground that his surplus area is under a tea estate or forms part of a well-run farm the may, within a period of thirty days from the date of publication of Revenue Department, notification No.5[ 632-A.R.I. (II)-61/492,dated the13th Feburary, 1961], or from the date of the order passed by the Collector or the Special Collector, declaring the surpuls area, or where an appeal against such order has been preferred to the Commissioner, within a similar period, from the date of theorder, passed by the Commissioner, whichever is earlier, applyin Form H together with relevant information in Form J, to the Collector of the district, in which the land for which exemption is claimed is situate. (2) Cases relating to co-operative garden colonies and orchards received by the [ Committee ] before the date of publication of the notification referred to in sub-rule (1) shall be disposed of by the Collector or the Special Collector,as the case may be, in accordance with the provisions of the Act.]. 1Punjab Government notification No. 2015-AR.I.(II)-59/1841, dated the 30th April, 1959. 2Substituted by Punjab Government notification No. G.S.R. 33, dated the 29th January, 1963. 3Punjab Government notification No. 3223L.R.-II-57/1624, dated the 22nd March, 1959. 4Substituted by Punjab Government notification No. 584-A.R. (II) 60/1557, dated the 4th May, 1960. 5Substituted by Punjab Government notification No. 632-A.R.I.- (II)- 61/492, dated the 13th February, 1961. 9. Committee To Decide Landowners Applications For Exemptions Of Orchards And Well-Run Farms :- 1) On receipt the application in Form H, the Collector shall place it before a 1[Committee ] consisting of himself , as Chairman, one non- official member and an official of the Agriculture Department , both to be nominated by Government. Government may if considered necessary , also nominate an officer of the Revenue Department to represent it on the Board. (2) The 1[ Committee ] shall, before deciding the applications, give the landowner an opportunity of presenting his case,. Proceedings before the 1[Committee ] will be a summary character , and the Chairman shall record the 2[ decision ] of the 1[Committee],giving reasons briefly for the 2[decision ] taken 2[ and annouonce it to the party concerned.] In the event of a difference of opinion between the members of the 1[committee ]. the majority view shall prevail, and where opinion is equally divided, the Chairman will decide which of the two views shall prevail. 10. Considerations On Which A Landowners Application In Form H Is To Be Decided :- (1) in deciding the landowners application, the 1[committee ] shall exclude from the surplus area tobe utilized for the resettlement of ejected tenants :- (a) 2[ * * * * * * ]; (b) Any area that is under 4[ * * * * * ] tea estate provided such 4[ * * * * * * ] tea estate was on existance at the commencement of the Act. (c) Any area that is part of well-run farm. 1Substituted for words "Board" or "Special Board" by G.S.R. 29 dated 13th January, 1964. 2Punjab Government notification No.3223-L.R.-II-57/1624, dated the 22nd March, 1958. 3Substituted for "Board" by G.S.R. No. 29, dated 13th January, 1964. 4Omitted by Punjab Government notification No. 584-A.R.I. (II)- =60/1557, dated the 4th May, 1960. (2) To decide if a farm is well-run, the 1[Committee ] shall assign it marks in the manner explained in Rule11, and classify it as follows ;- Class A. -- If it is awarded 80 percent or more marks. Class B -- If it is awarded 60 to 80 percent marks. Class C -- If it is awarded less than 60 percent marks. (3) (a) A class A farm shall be deemed to be a well-run farm. (b) Fifty percent of the area under a farm of class B shall be left with the owner , according to his choice, and the rest declared as available of resettlement of tenants, ejected or liable to ejectment. (c) The entire area under a farm of class C shall be declared as available for the resettlement of such tenants. 11. Assignment Of Marks To Farms For The Purpose Of Classification :- (1) The maximum marks to be awarded to a farm, for the purposes of classification, shall be 1,000. (2) The features for which marks are awardable are those given in Schedule A, and marks shall be awarded for each feature, subject to the maximum marks noted against, each in this Schedule: Provided that in alloting marks for Yields the 1[ Committee ] shall apply the standard yields given in Schedule B 3[ subject to such suitable adjustments as may be considered necessary on account of natural calamities]. 11A. Revision Of Classification Of Well-Run Farms :- (1) The classification of Class A or Class B Farms referred to in 1sub-rule (2) of rule 10 shall be liable to be reviewed by the Committee. (2) The first review shall be made by the Committee in the months of January and February after the expiry of at least three years from the date on which exemption to a farm is granted and thereafter periodical review shall be made by the Committee so that a period of not less than three years shall intervene between two consecutive review. (3) Every person to whom an exemption is granted under rule 10,shall furnish information to the Collector of the district in which the land is situate, in Form J-I personally or through his recognised agent or by registered post (acknowledgement due). 1Substituted for "Board" by G.S.R. 29, dated 13th January, 1964. 2Omitted ,-vide Punjab Government Notification No. G.S.R. 138, dated 3rd June, 1964. 2Added by Punjab Government Notification No. 632 A.R.I. (II)- 61/492, dated 13th February, 1962. 4Rule 11 -A inserted by G.S.R. 38, dated 3rd June, 1964. (4) In reviewing the exemptions of well-run farms, the Committee shall take into account the information furnished in respect of the farm in Form J-I and shall ,as far as may be, be guided by the same rules as are applicable to the grant of exemptions in respect of areas claimed to be under well-run farms and marks shall be awarded by the Committee for the harvest immediately preceding the first or subsequent reviews, as the case may be. (5) If, during the course of any review, the Committee finds that any area of land included in a farm exempted under rule 10, is inherited by an heir of the landowner and such are of land, with the other lands, if any, already owned by him, does not exceed in the aggregate his permissible area, the Committee shall if such heir so desires exclude such area of land for the purpose of reviewing the exemption relating to the farm from the date of inheritance. (6) If, as a result of review, the whole or any part of the farm, because of having ceased to earn exemption in accordance with the classification given in sub-rule (2) of rule 10, is declared available by the Committee for resettlement, it may be utilised by, the Circle Revenue Officer in accordance with the procedure laid down in these rules: Provided that such declaration shall not be made without giving an opportunity of being heard to the landowner or the heir, as the case may be. 12. Appeal From The 1[ Committees Decision ] :- A landowner aggrieved by a decision of the 2[ Committee ] may, with in 30 days from the date of announcement of its decision, appeal to the Government , whose decision shall be final. PART 4 Resettlement of tenants ejected or liable to ejectment 13. Procedure For Dispossession Of Tenants Liable To Ejectment, Under Section 9(1) (I) :- (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-I and by a landowner who is not a small landowner , in Form K-2. 1Substituted for "Boards decision" by G.S.R. 29. dated 13th January, 1964. 2Substituted for "special Board" by ibid. 3Substituted by Punjab Government notification No. 4766-A.R.I. (II)-60/2580, dated the 19th August, 1960. (2) On receipt of the application, the Assistant Collector shall summon the tenant and after hearing the parties and making such summary inquiry as he may deem necessary record a finding on the following points :- (a) whether the tenant is liable to ejectment, under clause (I) of sub-section (1) of section 9 of the Act; (b) the area from which he is to be ejected ; and (c) the amount of compensation, if any, due to the tenant for standing crops; and shall, where necessary , forward the case to the Circle Revenue Officer for resettlement or where resettlement is not necessary ,dispossess the tenant. Note - Proceeding before the Assistant Collector should be conducted in the manner provided in section 14-A (i) read with sub-section (2) of section 10 of the Act. (3) The Circle Revenue Officer shall, on receipt of the case, under sub-rule (2), proceed to record his finding with respect to the matters specified in clauses (c) and (d) of rule 17. 14. Application By Landowner For Resettlement Of Tenant :- The landowner of a tenant who is liable to ejectment, under clause ( I ) of sub- section (1) of section 9 of the Act, may make an application to the Circle Revenue Officer for resettlement of his tenant on the surplus area. Such an application shall be made by a small landowner in Form K-3 and by a landowner, who is not a small landowner in For K-4,within two months of the date of publication of the notification No. 4766-ARI (II) - 60/2580, dated 19th August ,1960 in the Official Gazette, or within such extended period ,as may, for reasons to be recovered in writing , be allowed by the Circle Revenue Officer. 15. Application For Resettlement By Tenants :- A tenant who is liable to ejectment under clause (I) of sub-section (1) of section 9 of the Act or against whom an order of rejectment has been passed but his dispossession has been stayed till his resettlement, may make an application to the Circle Revenue Officer in Form K-5 , for his resettlement on the land out of the surplus area. Such an application shall be made within two months of the date of publication of the notification No. 4766-ARI (II) - 60/2580,dated 19th August 1960, +or within such extended period as may, for reasons to be recorded in writing , be allowed by the Circle Revenue Officer. 16. Suo Motu Proceeding For Resettlement By Circle Revenue Officer :- Notwithstanding anything contained in rules 13,14 and 15, proceedings for resettlement on surplus area of any tenant who is liable to be ejected under sub-clause (I) of sub-section (1) of section 9 may be initiated suo motu by the Circle Revenue Officer. 17. Procedure To Be Observed By Circle Revenue Officer :- When an application is made under, rule 14 or rule 15 or when the Circle Revenue Officer suo motu starts proceedings under rule 16, he shall after hearing the parties concerned and after making such enquiries as he may think necessary, record a finding on the following points :- (a) Whether the landowner is desirous of ejecting his tenants ; (b) whether the tenancy is liable to be terminated under clause (i) of sub section (1) of section 9 of the Act. (c) the extent of area required for resettlement under rule 18; and (d) the estate or estates for which the tenant indicates his preference for resettlement in case no surplus area is available for resettlement in the estate from which the landowner seeks his ejectment. 18. Procedure For Allotment :- (1) After the procedure prescribed in sub-rule (3) of the rule 13 or rule 17, as the case may be, has been followed the Circle Revenue Officer, shall prepare a list of tenants in which the names of tenants of an estate shall be arranged in the same order as the extent of area required for their resettlement with the smallest claimant coming on the top. Where more than tenant have equal claim, their names shall be arranged in alphabetical order in the English language. Illustration - A is to be allotted four standard acres, B three standard acres, C two standard acres and H,G,F,E and D each five standard acres,. Their names shall be arranged as under :- C B A D E F G H (2 ) The Circle Revenue Officer shall also prepare a list of the surplus area available in an estate mentioning therein the field numbers of the surplus area in numerical order, such as 1,5,10,30,60. (3) After the lists under the preceding sub-rule have been prepared for an estate, the Circle Revenue Officer shall proceed to allot the surplus area to the tenants in the order of priority shown in the list prepared under sub-rule (1)and in accordance with the scale given in Schedule C annexed to these rules. 19. Allotment Of Land To Overflow Tenants :- (1) Where due to insufficiency of surplus are in any estate ,any tenant cannot be allotted land in the estate, from which he is to be ejected, the Circle Revenue Officer may, having due regard to the preferences of the tenant indicated under rule 17 (d),allot him a land in any state in which surplus area is available .In making such allotment, the Circle Revenue Officer shall endeavour to allot him land as near to his estate as may be possible. Explanation :- Allotment of land to such tenants shall be made - (i) in the Patwar Circle ; (ii) in the Quanungo cirle, if no land is available in the patwar circle; (iii) in the tehsil,if no land is available in the Quanungo circle; (iv) in the district if not land is available in the Tehsil ; (v) in some other district, if no land is available in the district, in which the estate from which the tenant is liable to be ejected is situate. (2) When more than one tenants are eligible for resettlement in an estate, other than the estate from which they are to be ejected ,the principles mentioned in rule 18 shall, as far as may be, apply in making allotments to them. 20. Priority For Resettlement Of Certain Tenants :- Not with standing 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. 20A. Issue Of Certificates :- Every tenant shall be given a certificate in Form K-6 describing clearly the land allotted to him. A copy each of the certificate shall be sent to the Patwari concerned as well as the landowner on whose land the tenant is to be resettled, and another copy shall be retained on the file for record. 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] 1(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. 2(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 crops and the area under the same shall be prepared by the Patwari 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. 20C. Condition Of Resettlement :- The tenant, who is resettled under this part- (a) shall be the tenant of the landowner in whose name the land in question stands in the revenue records. (b) shall be liable to pay the same amount of rent as is customary in that estate for such lands subject to the maximum fixed under section12 of the Act and (c) shall in respect of the land upon which he is resettled execute a Qabuliyat or a Patta as given in Annexure C" appended to the Punjab Security of Land Tenures Rules, 1953, in favour of the landowner before he is put in possession of the land. 20D. Consequences Of Not Taking Possession :- In case, a tenant does not take possession of the surplus area allotted to him, for resettlement within the period specified in sub-rule (1) of rule 20- B, the allotment shall be liable to be cancelled and the area allotted to such tenant may be utilized for resettlement of another tenant. 1Added by Punjab Government notification No. 549-A.R.I. (II) - 61/689, dated the 10th March, 1961. 2Re-numbered by Punjab Government notification No. 549-A.R.I. (II)-61/689, dated the 10th March, 1961. PART 5 Miscellaneous 21. Relatives Who Shall Not Be Entitled To The Benefit Of Section 9-A Of The Act :- The following classes of relatives of a landlord shall not be entitled to the benefit of section 9-A of the Act - (1) Father; (2) Sons ; (3) Brothers and their descendants ; (4) Cousins up to the 3rd degree; (5) Maternal and paternal uncles and their descendants; (6) Nephews up to the 3rd degree. 22. Forms To Be Used For Applications And Notices Mentioned In Section 14-A Of The Act :- (1) A landowner desiring to eject a tenant, under clause (ii) to (viii) of sub-section (1) of section 9,read with section 14-A (i) of the Act shall, when applying to the Assistant Collector I Grade having jurisdiction, do so in writing in Form L. (2) A landowner desiring to recover the arrears of rent from a tenant under section 14A (ii) of the Act, shall apply to the Assistant Collector II Grade, having jurisdiction in notice Form M, and the Assistant Collector shall thereupon issue a notice to the tenant in Form. N. (3) The notice to be served on the landlord under section 14-A (iii) (b) shall be in Form P. 23. Payment Of Purchase Price In Installments :- (1) A tenant desiring to purchase land under section 18 of the Act shall make an application in Form Q to the Assistant Collector I Grade, having jurisdiction personally or through his recognized agent. (2) The payment of compensation, under sub-section (4) or section 18,shall be made either in a lump sum or in six-monthly- equated instal ments, not exceeding ten, the balance being payable with last instalment. (3) The lump sum or the first instalment of purchase price shall be deposited in Government treasury ,or a sub- treasury or paid to the Assistant Collector I Grade, having jurisdiction, within fifteen days of his determining the value of the land and every subsequent instalment within fifteen days of the date on which it becomes due. 24. Return In Respect Of Lands Acquired By A Person, Subsequently Under Section 19-B (1) Of The Act :- (1) every landowner or tenant required to furnish a return under sub- section (1) of section 19-B of the Act shall, within a period of three months from the date [of publication of Revenue Department "Notification" No. 516-AR-I (ii)-59/572,dated the 9th February,1959,or within a period of three months ,from the date on which ,he acquires the land by inheritance, bequest or gift or by, transfer ,exchange ,lease agreement or settlement ,whichever is later ] furnish it, in duplicate ,in Form R or Form S, as the case may be to the Collector of the district in which his land is situated personally or be registered post (acknowledgement due ) : Provided that where the land of any such landowner or tenant is situated in more than one district, the return shall be furnished to the Collector in whose district the largest area of land mentioned therein is situated with additional copies there of for the Collector of every other district in which the land of such landowner or tenants situated. (2) The Collector to whom the return in Form R or Form S is furnished shall issue a receipt in the Form prescribed in rule4-A which shall be adopted mutatis mutandis. (3) In every case falling under proviso to sub-rule (1), the Collector receiving the return shall forward two copies there of, to the Collector of every other district in which the land is situated. (4) On receipt of Forms R and S from the person concerned the Collector shall get the particulars given therein verified by the Tehsildar/Tehsildars of the Tehsil /Tehsils in which the person owns or holds land in tenancy or in any other capacity : Provided that where any land is situated in other district, the verification shall be secured through the Collector of that district. (5) If any landowner or tenant referred to in sub-rule (1) fails to furnish to the return and select his land within the prescribed period, then the Collector may have the information collected ,in Forms D and DD, as the case maybe, through the normal revenue agency. . 1Punjab Government notification No. 613-LR-II-57/2, dated the 14th January, 1958. 2Punjab Government notification No. 703-R-A-I- (II)-59/3347, dated the 30th June, 1959. 3Punjab Government (Revenue Department) notification No. 157- LR-II-58/6053, dated the 2nd September, 1958. (6) The provisions of rule 6 shall ,as far as possible ,apply to assess the surplus area of such landowner or tenant as referred to in sub- ru le (1).] 1Punjab Government notification No. 518-A.R.I(II)- 59/572, dated the 9th February, 1959. *The notification was published in Punjab Government (Extraordinary), Gazette, dated the 11th February, 1959.