Section 7 in The Punjab Village Common Lands (Regulation) Amendment Act, 1976
7.
-A. Commissioner under this Act to exercise power under Punjab Act 31 of 1973. - For the purposes of appeals under Section 9 of the Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 (hereinafter referred to as the said Act), in relation to lands vested or deemed to have been vested in a Panchayat under this Act, the Commissioner under this Act shall be deemed to be the Commissioner under the said Act."
