Section 17(2) in The Punjab Village Common Lands (Regulation) Rules, 1964
(2)(i)Applications for allotment of excess area of Shamilat deh available for distribution amongst small landowenrs under the third proviso to sub-section (1) of Section 5 shall be made to the Panchayats within one month of the date of determination of such area by the Panchayat.(ii)Each such applications shall be acknowledged and entered by the Panchayat in the Register to be maintained for the purpose by the Panchayat.(iii)The Panchayat shall submit a proposal to Collector through the panchayat samiti within two months of the date of determination of the excess area by the panchayat.(iv)Where the area available for distribution among small landowners is not sufficient to satisfy all the applicants, priority shall be given to the smallest landowners and where there are more than one, small landowners having equal land-holding priority shall be decided by drawing costs.]
