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State of Punjab - Section

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

12. Purposes for which land may be sold.

[Sections 5 and 15(2)(f)].- (1) A Panchayat may, with the previous approval of the Government, sell land in shamilat deh vested in it under the Act for :-(i)the purpose of constructing building for Block Samiti office or any department of or institution recognised by the Government;(ii)the purpose of any industrial or commercial concern; or(iii)executing such a scheme as may be a source of recurring income for the benefit of the inhabitants of the village.(iv)[ residential purpose of the inhabitants of the village.] [Added by Punjab Notification No. GSR 19/PA/18/61/section 15/Amendment(5)74 dated 4.2.1974.](v)[ for the purpose of financing the construction of building for schools and for veterinary and civil dispensaries in the Sabha area] [Clause (v) added by the Punjab Notification No. GSR 43/PA/18/61/section 15/Amendment (10)/78, dated 7.4.1978.].
(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.
(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 :