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[Cites 0, Cited by 0] [Section 12A(1)] [Section 12A] [Entire Act]

State of Punjab - Subsection

Section 12A(1)(vi) in The Punjab Village Common Lands (Regulation) Rules, 1964

(vi)the rate of lease shall be fixed by the State Government after taking into consideration, the price of the land and other relevant factors The lease would initially be for a period of 33 years but thereafter renewable in public interest; and