Section 14 in The Punjab Village Common Lands (Regulation) Rules, 1964
14. Utilization of the income from the shamilat deh.
- [Sections 9 and 15(2)(f)] - The income derived by a panchayat from the use and occupation of land in shamilat deh vested in it shall be utilized for the benefit of the inhabitants of the village, as laid down in the Punjab Gram Panchayat Act, 1952 and for the improvement, maintenance and management of the shamilat deh.
