Section 5(1) in The Punjab Village Common Lands (Regulation) Act, 1953
(1)Where, before the appointed date, on any land which vests in a panchayat under the provisions of this Act -(a)a person is in cultivating possession and his uncut and ungathered crops are standing thereon, he shall not be ejected from such land unless the crops have ripened and be has been allowed reasonable time to harvest them;(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.
