Section 5 in The Punjab Village Common Lands (Regulation) Amendment Act, 1964
5. Insertion of new Section 14A in Punjab Act 18 of 1961.
- After section 14 of the Principal Act, the following Section shall be inserted, namely :-"14A. Saving. - Nothing contained in this Act or the shamlat law shall -(a)affect or shall be deemed ever to have affected any right of the State Government in the land vested or deemed to be vested in a Panchayat under this Act; or(b)entitle or shall be deemed ever to have entitled a Panchayat or any other authority under this Act or the shamlat law to exercise any right or to do any Act in respect of any land in the hilly area vested or deemed to be vested in the Panchayat whether such land has or has not been declared as a protected forest under section 29 of the Indian Forest Act, 1927 in contravention of the provisions of that Act or the rules made thereunder."
