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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(1)(b) in The Punjab Village Common Lands (Regulation) Act, 1953

(b)a person has built or erected any house or any other structure, he shall be allowed by the panchayat to retain possession of the same on such terms and conditions as may be determined by the panchayat, subject to any rules which may be framed in this behalf.