Section 12(3) in The Punjab Village Common Lands (Regulation) Rules, 1964
(3)The publicity for sale in land in shamilat deh by auction shall be made by the Deputy Commissioner in accordance with the procedure laid down in sub-rule (10) of Rule 6 on receipt of the approval of Government who shall also decide whether the land should be sold in one or more lots and the officer who would be present at the auction :
