Section 6(3) in The Punjab Village Common Lands (Regulation) Rules, 1964
(3)[ All lands vested in a Panchayat may be leased out by auction or on such terms and conditions, as may be agreed upon between the parties upto the period of 33 years for industrial, commercial, educational or professional purposes with the prior-approval of the State Government.] [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).][Provided further that in the cases of solar and other renewable energy power projects which are approved by the Department of Power or by the Punjab Energy Development Agency, the authority competent to accord prior approval, shall be the Deputy Commissioner of the district concerned.; and] [Added by G.S.R. No. 52/P.A.18/1961/S.15/Amd. (22)/2014, dated 30.9.2014.]
