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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(1)(a) in The Punjab Village Common Lands (Regulation) Act, 1961

(a)which is included in the shamilat deh of any village and which has not vested in a panchayat under the shamilat law shall, at the commencement of this Act, vest in a panchayat constituted for such village, and, where no such panchayat has been constituted for such village, vest in the panchayat on such date as a panchayat having jurisdiction over that village is constituted;