Section 21A in The Punjab Village Common Lands (Regulation) Rules, 1964
21A. [ Decisions of claim of right, title or interesting shamilat deh. [Added by Punjab Notification No. GSR 132/PA/18/61/section 15/Amendment (7)77 dated 9.11.1976.]
(1)Any person claiming a right, title or interest in any land vested or deemed to have been vested in the panchayat may submit an application in the form of a statement duly signed and verified in the manner provided in the Code of Civil Procedure, 1908, supported by a copy of the revenue record within thirty days from the date of accrual of cause of action to the Collector.(2)The Collector shall, after receiving the application, send notice to the Panchayat concerned along with the copy of the application directing it to appear before him on the date fixed for the purpose. The Collector shall decide the matter, after affording a reasonable opportunity to the parties to substantiate their respective claims.]
