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[Cites 0, Cited by 0] [Section 12A(1)] [Section 12A] [Entire Act]

State of Punjab - Subsection

Section 12A(1)(iv) in The Punjab Village Common Lands (Regulation) Rules, 1964

(iv)the price of the shamlat land shall be determined by the District Price Fixation Committee headed by the Deputy Commissioner and comprising among, others, the District Development and Panchayat Officer of the District and the concerned Block Development and Panchayat Officer and the Sarpanch of the concerned Panchayat. The land shall be transferred on the price, to be determined by the said Committee. The Price determined by the Committee shall be valid for three months only from the date of determination;