Section 4 in The Punjab Village Common Lands (Regulation) Rules, 1964
4. Terms for saving existing possession.
[Sections 5 and 15(2)(f)]. - (1) Where a person has built a house or erected any other structure on any land in the shamilat deh, before the coming into force of the Act, the Panchayat may allow such person to retain possession of the site by -(a)selling it to him at the market value prevailing at the time of the sale to be determined by the Collector or the officer appointed by him for the purpose; provided that if the person concerned is unable to pay the entire amount immediately, it shall be recovered in such instalments to be spread over a period not exceeding five years as may be determined by the Panchayat, or(b)leasing out the site to him at an annual rent to be determined by the Collector or the officer appointed by him for the purpose at the rates prevailing at that time.(2)Subject to sub-rule (1), the terms and conditions for sale or lease of land in shamilat deh shall be determined by the Panchayat.
