Section 4(2) in The Punjab Village Common Lands (Regulation) Amendment Act, 1964
(2)Where, on examination of the record under sub-section (1) and after making such inquiry, if any, as he may deem fit, the Collector is satisfied that such lease, contract or agreement -(i)has been entered into in contravention of any of the provisions of this Act or the rules made thereunder; or(ii)has been entered into as a result of fraud or concealment of facts; or(iii)is detrimental to the interests of the Panchayats as prescribed;the Collector may, notwithstanding anything as aforesaid, cancel the lease, contract or agreement or vary the terms thereof unconditionally or subject to such conditions as he may think fit :Provided that no order under this sub-section shall be passed by the Collector without affording an opportunity of being heard to the parties to the lease, contract or agreement.
