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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(2)(a) in The Punjab Village Common Lands (Regulation) Act, 1961

(a)the principles of which and the extent to and the manner in which the inhabitants of the village shall make use of lands vested or deemed to have been vested in a Panchayat;