Section 7 in The Punjab Village Common Lands (Regulation) Rules, 1964
7. Lease of lands in shamilat deh to Collective Farming Co-operative Societies.
[Sections 5 and 15(2)(g)]. - (1) Subject to the provisions of Section 5 of the Act where in a village, cultivable area in shamlat deh is 200 acres or more, such land may be leased out without auction to the Collective Farming Co-operative Society if any, constituted in the village under the Punjab Co-operative Societies Act, 1961, on such terms and conditions as may be agreed to by the panchayat with the approval of the Zila Parishad. Where there are more than one Collective Farming Co-operative Societies in a village the land in shamilat deh may be leased out to them in proportion to the strength of their members. The Co-operative Collective Farming Society shall execute a lease deed in favour of the Panchayat. The total period of the lease shall not exceed 5 years.(2)Such leases shall be subject to review by the Zila Parishad concerned annually so that the Panchayat of the Society may not suffer due to subsequent events which may affect the fertility or improvement in the land.(3)If, in any case, the Panchayat has purchased a tractor or other equipment for the cultivation of the land in shamlat deh, the Co-operative Collective Farming Society may purchase or take on hire such machinery and equipment on such reasonable price or rent as the case may be, as may be mutually settled by the panchayat and the said society.(4)[ In case the society fails to comply with the terms and conditions of the lease, the lease shall come to an end and the land shall revert to the panchayat without payment of any compensation therefor] [Sub-rule (4) substituted by the Punjab Notification No. GSR 58/PA/18/61/section 15/Amendment (2)67 dated 18.7.1967.] and[4-A. If any question, dispute or doubt arises as to whether or not the lease has come to an end, it shall be referred by the either party to the Collector whose decision after hearing the parties shall be final] [Inserted by the Punjab Ist Amendment Rules 1971, G.S.R. 35 dated 4.3.1965.].(5)Lease money shall be payable by the Co-operative Collective Farming Society in advance [-] [Words 'as provided in clause (a) and (b) of subrule (7) of rule 6' omitted vide Notification dated 18.7.1967.]
