Section 22 in The Punjab Village Common Lands (Regulation) Rules, 1964
22. Maintenance of forms.
[Sections 2(e) and 15(2)(c)]. - The panchayat shall maintain the undermentioned forms for the management of land in shamlat deh.(i)Register containing the description of the shamlat deh (Form I)(ii)Map containing the description of the shamlat deh.(iii)Agreement register for leases or pattas etc. (Form II).(iv)Accounts Ledger for the rents and receipts (Form III).(v)Register of tenants (Form IV).(vi)Form of lease deed (Form V).
