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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(8) in The Punjab Village Common Lands (Regulation) Rules, 1964

(8)[ In every case of lease, a lease deed shall be duly executed by the lessee, and the lessee shall surrender to the panchayat possession of the land leased to him, after the expiry of the period of lease] [Substituted by Punjab Notification No. GSR 132/PA/18/61/section 15/Amendment (7)77 dated 9.11.1976.].