Section 23(19) in The Punjab Village Common Lands (Regulation) Rules, 1964
(19)In witness whereof the parties to this agreement have hereunder set and subscribed their hands on the dates hereinafter mentioned respectively.Witness....................Signature of the lessee, revenue ticket, survey etc.Witness....................Signature of the Sarpanch/Panch on behalf of the Panchayat.
