Section 13 in The Punjab Village Common Lands (Regulation) Rules, 1964
13. [ Purposes for which land may be gifted. [Substituted by Notification No. G.S.R.7/P.A.18/1961/S.15/Amd.(19)/2008, dated 16.1.2008 (w.e.f 3.2.1964).]
- A Panchayat may gift land in Shamlat Deh, vested in it under the Act for the purpose of hospital, dispensary or educational or charitable institutions with the previous approval of the State Government.] [Legislative supplement Part III dated 25th January, 1990.]
