Section 10(b) in The Punjab Village Common Lands (Regulation) Rules, 1964
(b)[ Residential purposes of the members of Scheduled Castes or Backward Classes or dependents of the defence personnel killed in any war after the Independence of India or landless labourers or tenants in genuine cases on grounds of poverty] [Substituted by the Punjab Notification No. GSR 58/PA/18/61/section 15/Amendment (2)67 dated 18.7.1967.].
