Section 2(i) in The Punjab Allotment of State Government Land Act, 2016
(i)"land" means the State Government's rural agriculture land, belonging to or vesting in the State Government but shall exclude,-(i)evacuee land, which is governed by the Punjab Package Deal Properties (Disposal) Act, 1976;(ii)nazool land, which is governed by the Nazool Land Transfer Rules, 1956;(iii)surplus land, which means the area declared surplus land and which is governed by the Punjab Land Reforms Act, 1972;(iv)shamlat land means the land as defined in the Punjab Village Common lands (Regulation) Act, 1961; and(v)mushtarka malkan land kept for common purposes in the light of section 23-A and section 42-A of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948;
