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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(2)(iii) in The Punjab Village Common Lands (Regulation) Rules, 1964

(iii)The Panchayat shall submit a proposal to Collector through the panchayat samiti within two months of the date of determination of the excess area by the panchayat.