Section 20 in The Punjab Village Common Lands (Regulation) Rules, 1964
20. [ Putting panchayat in possession. [Substituted by the Punjab Amendment Rules, 1976, Legislative Supplement Part III, dated 19.11.1976.]
[Sections 7 and 15(2)(k)]. - (1) When an application under Section 7 is received by the Collector, he shall issue in the manner, hereinafter provided a notice in writing calling upon all persons concerned to show cause, why an order to put the panchayat in possession of the land or other immovable property vested or deemed to have been vested in the panchayat under the Act, should not be made.(2)The notice shall :-(a)specify the land or other immovable property in respect of which an order is proposed to be made under sub-rule (i).(b)specify the grounds on which the order to put the panchayat into possession of the land or other immovable property is proposed to the made; and(c)require all persons concerned, that is to say, all persons who are or may be, in occupation of the land or other immovable property, specified in the notice, to show cause, if any, against the proposed order on or before the date to be specified in the notice being the date, not earlier than ten days from the date of, issue thereof.(3)The Collector shall cause the notice to be affixed on a conspicuous part of the panchayat ghar or any other place used as office by the panchayat and at some conspicuous place of the estate in which the land or other immovable property specified in the notice is situate.] [Sub-rule 17(1) and 17(2) substituted by the Punjab Notification No. GSR 58/PA/18/61/section 15/Amendment (2)67 dated 18.7.1967.](4)[. If after receipt of an application and before the panchayat is put in possession of the land or other immovable property in the shamlat deh, a question of right, title or interest in such land or property is raised by any person and a prima facie case is made out by producing documentary evidence in support thereof, the Collector shall after recording in writing the reason to this effect, direct the persons raising such question to submit his claim under Section 11 of the Act within a period of thirty days and the fact of failure of that person, if any, for not submitting his claim, shall be recorded in the final order passed under Section 7.] [Inserted vide Punjab Government Notification dated 29.7.1994, L.S.P. III dated 29.7.1994.]
