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State of Punjab - Section

Section 3 in The Punjab Village Common Lands (Regulation) Rules, 1964

3. The manner in which and the purposes for shamilat deh may be used [Sections 5 and 15(2)(a)].

(1)The Panchayat shall prepare a land utilization plan of the land in shamilat deh vested in it under the Act. Such Plan shall be subject to approval of -
(a) the Panchayat Samiti ... where the area exceeds 100 acres but does not exceed 599 acres
(b) the Zila Parishad ... where the area exceeds 500 acres but does not exceed 1,000acres;
(c) the Government ... where the area exceeds 1,000 acres.
(2)The Panchayat may make use of the land in shamilat deh vested in it under the Act, either itself or through another, for any one or more of the following purposes :-
(i)Model farm;
(ii)Seed farm;
(iii)Nursery garden or any other horticultural purpose;
(iv)Production of food, fibre or fodder crops;
(v)Dairy farm;
(vi)Grazing of cattle;
(vii)Tree plantation or any other purpose related to forestry;
(viii)[industrial, commercial, educational or professional]; [Substituted 'Dyeing and tanning of skins and hides' by Notification No. G.S.R.7/P.A.18/1961/S.15/Amd.(19)/2008, dated 16.1.2008 (w.e.f 3.2.1964).]
(ix)Storage of fuel, fodder and/or grain;
(x)Brick kilns, extraction of shora sand stones, kankar, bajri, or other minerals defined in the Punjab Minor Mineral Concession Rules, 1964;
(xi)Cremation or burial ground;
(xii)Manure pits;
(xiii)Public latrines and/or urinals;
(xiv)Pathways, roads, drains or water channels;
(xv)Playground, recreation parks or children's park or [balwaris] [Inserted by the Punjab Notification No. GSR 58/PA/18/61/section 15/Amendment (2)67 dated 18.7.1967.];
(xvi)Leasing out for the purposes of abadi to a family having insufficient housing accommodation or for the purpose of industrial project approved by the Government;
(xvii)School building, school library or any other structure for educational purpose;
(xviii)maternity or first-aid centres;
(xix)Hospital or dispensary;
(xx)Veterinary Hospital or dispensary;
(xxi)Vehicle Park;
(xxii)Panchayat ghar or janjghar [or Community Centre] [Inserted by the Punjab Notification No. GSR 58/PA/18/61/section 15/Amendment (2)67 dated 18.7.1967.];
(xxiii)Ponds and fisheries;
(xxiv)Wells, hand pump, water works, or any water lifting device;
(xxv)Leasing out for cultivation; [-] [Words 'or' omitted by the Punjab Notification No. GSR 58/PA/18/61/section 15/Amendment (2)67 dated 18.7.1967.]
[(xxv-a) Thrashing floors; or] [Inserted by the Punjab Notification No. GSR 58/PA/18/61/section 15/Amendment (2)67 dated 18.7.1967.]
(xxvi)Any other kindred common purpose with the approval of the Panchayat Samitis;
(3)Subject to approval of Panchayat Samiti, a panchayat may unite with any other body or bodies being a Gram Panchayat, local authority or an institution or branch of an institution established for the development of Panchayat and recognised by Government in taking up any of the purposes specified in sub-rule (2).