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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2)(a) in The Punjab Village Common Lands (Regulation) Rules, 1964

(a)The panchayat samiti - (i) [Where the area does not exceed 100 hundred acres and the highest bid of the lease at the auction is less than the average lease rate of the similar shamlat lands in the preceding year] [Substituted by Punjab Notification No. GSR 132/PA/18/61/section 15/Amendment (7)77 dated 9.11.1976.] or
(ii)where the area exceeds 100 acres, but does not 500.