Section 11 in The Punjab Village Common Lands (Regulation) Act, 1961
11. Sales of land in shamlat deh not to be pre-emptible.
- Notwithstanding anything contained in the Punjab Pre-emption Act, 1913, no sale of land in shamlat deh made by a Panchayat shall be pre-emptible and no decree of pre-emption in respect of any such sale shall be executed after the commencement of this act.
