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[Cites 0, Cited by 0] [Section 12A(1)] [Section 12A] [Entire Act]

State of Punjab - Subsection

Section 12A(1)(iii) in The Punjab Village Common Lands (Regulation) Rules, 1964

(iii)the transferee shall not use the land for any purposes, of other then those, for which the shamlat land, has been transferred. However, if the circumstances warrant that the shamlat land is to be used for any purpose, other than that, for which, it was transferred then the State Government may allow such change of land;