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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Punjab - Subsection

Section 21A(2) in The Punjab Village Common Lands (Regulation) Rules, 1964

(2)The Collector shall, after receiving the application, send notice to the Panchayat concerned along with the copy of the application directing it to appear before him on the date fixed for the purpose. The Collector shall decide the matter, after affording a reasonable opportunity to the parties to substantiate their respective claims.]