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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(4)(b) in The Punjab Village Common Lands (Regulation) Rules, 1964

(b)if the land is utilized by the panchayat for any of its purposes, the amount of compensation shall be determined by working out an average of the sale proceeds of the lands of the same nature and kind sold in the village during the last three years and if no such land has been sold in the village reasonable price as may be determined :