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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(3) in The Punjab Village Common Lands (Regulation) Act, 1961

(3)lands described in the revenue records as shamlat, tarafs, pattis, pannas and tholas and used according to revenue records for the benefit of the village community or a part thereof or for common purposes of the village;