Section 2 in The Punjab Village Common Lands (Regulation) Amendment Act, 1995
2. Amendment of Section 2 of Punjab Act 18 of 1961.
- In the Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter referred to as the Principal Act), in Section 2, in clause (g), after sub-clause (ii), the following sub-clause shall be inserted, namely :_"(ii-a) was shamlat deh, but, has been allotted on quasi-permanent basis to a displaced person, or, has been otherwise transferred to any person by sale or by any other manner whatsoever after the commencement of this Act, but on or before the 9th day of July, 1985."
