Section 10 in The Punjab Village Common Lands (Regulation) Rules, 1964
10. Land to be used free of charge.
- [Section 5 and 15(2)(g)]. - The Panchayat may allow the use of land in shamilat deh vested in it free of charges to the inhabitants of the village for any one or more of the following purposes :-(a)Steeping of hemp or any other plant in ponds :(b)[ Residential purposes of the members of Scheduled Castes or Backward Classes or dependents of the defence personnel killed in any war after the Independence of India or landless labourers or tenants in genuine cases on grounds of poverty] [Substituted by the Punjab Notification No. GSR 58/PA/18/61/section 15/Amendment (2)67 dated 18.7.1967.].(c)any other suitable common purpose.
