Section 2 in The Punjab Village Common Lands (Regulation) Rules, 1964
2. Definitions.
- In these rules, unless the context otherwise requires -(a)"Act" means of Punjab Village Common Lands (Regulation) Act, 1961.(b)"From" means a form appended to these rules.(c)"Panchayat Samiti" means the Panchayat Samiti constituted under the Punjab Panchayat Samitis and Zila Parishads Act, 1961 and having jurisdiction over the Sabha Area.(d)"Sabha Area" means an area declared to be a "Sabha Area" under Section 4 of the Punjab Gram Panchayat Act, 1952.(e)"Zila Parishad" means the Zila Parishad constituted under the Punjab Panchayat Samitis and Zila Parishads Act, 1961, and having jurisdiction over the Sabha Area.
