Section 12(2) in The Punjab Village Common Lands (Regulation) Rules, 1964
(2)Where it is proposed to sell the land in shamilat deh under sub-rule (1), the panchayat shall forward to Government a copy of its resolution passed by a majority of three-fourth of its members proposing to sell the land through the Panchayat Samiti and [Divisional Deputy Director, Panchayati Raj] [Substituted for the words 'Divisional Agricultural Production Officer' by Punjab Notification No. GSR 132/PA/18/61/section 15/Amendment (7)77 dated 9.11.1976.] stating -(a)the area and location of the land proposed for sale;(b)the estimated income from the sale and whether the income would increase, if the land is sold after some years;(c)the reasons as to why the panchayat wants to sell the land and the plans for utilization of the income from the sale.
