Section 5 in The Punjab Village Common Lands (Regulation) Rules, 1964
5. Exchange of land.
[Sections 5 and 15(2)(f)]. - A Panchayat, if it is of opinion that it is necessary so to do for the benefit of the inhabitants of the village may with the prior approval of the Government, transfer any land in shamilat deh by exchange with the land of an equivalent value[***] [Omitted by Notification No. G.S.R.7/P.A.18/1961/S.15/Amd.(19)/2008, dated 16.1.2008 (w.e.f 3.2.1964).]
