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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

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

(6)The Panchayat may auction every year the surplus and useless trees. All trees standing on the land in shamilat deh shall be marked with numbers and the number of trees so marked shall be specifically mentioned in the auction notice and the sale deed.
(ii)[ used for stocking fish may be made for a period not less than five years and not exceeding ten years preferably in the month of May and June:] [Substituted by Notification No. S.O. 61/P.A.18/1961/S.15/2019, dated 7.8.2019 (w.e.f. 3.2.1964).]