Section 11 in The Punjab Village Common Lands (Regulation) Rules, 1964
11. Purposes for which land may be hypothecated.
- [Sections 5 and 15(2)(e)] - A Panchayat may, with the prior sanction of the Zila Parishad hypothecate the land in Shamilat deh vested in it for the purpose of borrowing money from the government or a Co-operative Bank for the improvement of such land or for any other development scheme.
