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

State of Punjab - Subsection

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

(v)the Panchayat shall be competent to transfer the land, free of cost or at a reduced price, for the Government projects, which are of benefit to the Panchayat;