Section 3(1) in The Punjab Village Common Lands (Regulation) Rules, 1964

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State of Punjab - Subsection

Section 3(1) in The Punjab Village Common Lands (Regulation) Rules, 1964

(1)The Panchayat shall prepare a land utilization plan of the land in shamilat deh vested in it under the Act. Such Plan shall be subject to approval of -

(a) the Panchayat Samiti ...	where the area exceeds 100 acres but does not exceed 599 acres
(b) the Zila Parishad ...	where the area exceeds 500 acres but does not exceed 1,000acres;
(c) the Government ...	where the area exceeds 1,000 acres.

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State of Punjab - Subsection

Section 3(1) in The Punjab Village Common Lands (Regulation) Rules, 1964