Section 2 in The Punjab Village Common Lands (Regulation) Amendment Act, 1964
2. Amendment of Section 2 of Punjab Act 18 of 1961.
- In Section 2 of the Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter referred to as the Principal Act), after clause (b), the following new clause shall be inserted, namely :-"(bb) "hilly area" means -(i)Kangra and Simla Districts;(ii)Dharkalan Block in Gurdaaspur District;(iii)Una Tehsil and Hajjipur Block, Dasuya Block, Hoshiarpur I Block, Hishiarpur II Block and Balachaur Block in Hoshiarpur District; and(iv)Nalagarh Tehsil and Rupar Block, Naraingarh Block, Manimajra Block, Raipur Rani Block and Chhachrauli Block in Ambala District;"
