Section 14A in The Punjab Village Common Lands (Regulation) Act, 1961
14A. [ Saving. [[Section 14A inserted by Punjab Act 19 of 1964, section 5.
Note. - This Act has been repealed by section 15 of the H P. Village Common Lands Utilisation Act, 1974. The Act is relevant for reference as per provisions contained under section 3 and 4 of. HP Act No. 18 of 1974.,]]- Nothing contained in this Act or the Shamilat Law shall -(a)affect or shall be deemed over 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 Shamilat 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.]
