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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(4)(a) in The Punjab Village Common Lands (Regulation) Rules, 1964

(a)if the lands has been sold by the panchayat, the amount of compensation of the land shall be same as received by it from the vendee.