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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(2)(a) in The Punjab Village Common Lands (Regulation) Act, 1961

(a)the principles on which and the extent to and the manner in which the inhabitants of the village shall make use of the lands vested or deemed to have been vested in a panchayat;