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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(2) in The Punjab Village Common Lands (Regulation) Act, 1961

(2)The area of shamlat deh to be utilized for the purposes of the third proviso to sub-section (1) shall be demarcated by such officer in consultation with the Panchayat and in such manner as my be prescribed.