Section 5 in The Punjab Village Common Lands (Regulation) Amendment Act, 1976
5. Substitution of Section 7 of Punjab Act 18 of 1961.
- For section 7 of the Principal Act, the following sections shall be substituted, namely :-"7. Power to put the Panchayat in possession of shamlat deh. - (1) The Collector shall, on an application made to him by a Panchayat or by an officer duly authorised in this behalf by the State Government by a general or special order, after making such enquiry as he may think fit and in accordance with such procedure as may be prescribed, put the Panchayat in possession of the land or other immovable property in the shamlat deh of that village which vests or is a deemed to have been vested in it under this Act and for so doing the Collector may exercise the powers of a revenue court in relation to the execution of a decree possession of land under the Punjab Tenancy Act, 1887.(2)An appeal against the order of the Collector under sub-section (1) shall lie to the Commissioner and the period of limitation for such an appeal shall be sixty days from the date of the order appealed against.
