Section 14 in The Himachal Pradesh Village Common Lands Vesting and Utilisation Rules, 1975
14. Repeal and savings.
- The Punjab Village Common Lands (Regulation) Rules, 1964, are hereby repealed:Provided that the repeal of the aforesaid rules shall not affect the validity of any action taken or anything done under the rules hereby repealed.Form A[See sub-rule (1) of rule 3]Particulars of shamilat land of village......................................Hadbast No...................... Tehsil.....................................District....................... vested in the State Government and exempted from vestment under section 3 of the Himachal Pradesh Village Common Lands Vesting and Utilisation Act, 1974.
