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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2) in The Punjab Village Common Lands (Regulation) Rules, 1964

(2)Such leases shall be subject to review by the Zila Parishad concerned annually so that the Panchayat of the Society may not suffer due to subsequent events which may affect the fertility or improvement in the land.