Section 4 in The Punjab Village Common Lands (Regulation) Amendment Act, 1976
4. Amendment of Section 5 of Punjab Act 18 of 1961.
- In Section 5 of the Principal Act, -(a)in sub-clause (1), for the third proviso, the following provisos shall be substituted, namely :-"Provided further that where the culturable area of land in shamlat deh of any village so vested or deemed to have been vested in a Panchayat is in excess of two-thirds of the total area of that village (excluding abadi deh), then culturable area upto the extent of two-thirds of such total area shall be left to the Panchayat and one-half of the remaining culturable area of shamlat deh shall be utilized for the settlement of landless tenants and other tenants ejected or to be ejected of that village and the remaining culturable area shall be utilized for distribution to the small landowners of that village by the Collector, in consultation with the Panchayat, in such manner as may be prescribed."(b)after sub-section (4), the following new sub-section shall be added, namely :-"(5) Notwithstanding anything contained in the preceding sub-sections, no land vested or deemed to have been vested in a Panchayat under this Act shall be disposed of by way of sale, gift or exchange so as to leave with the Panchayat, culturable area, which is less than fifty per cent of the total culturable area vested or deemed to have been vested in the Panchayat."
