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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(2)(b) in The Punjab Village Common Lands (Regulation) Rules, 1964

(b)specify the grounds on which the order to put the panchayat into possession of the land or other immovable property is proposed to the made; and