Section 18 in The Punjab Village Common Lands (Regulation) Rules, 1964
18. Demarcation of the [excess area].
[Sections 5(a) and 15(2)(j)]. - (1) The panchayat having [excess area] [Substituted for words 'surplus area' by the Punjab Notification No. GSR 58/PA/18/61/section 15/Amendment (2)67 dated 18.7.1967.] in accordance with Section 5 of the Act shall notify to the patwari concerned the area to be kept under its control and that to be allotted to landless tenants and other tenants ejected or to be ejected or to be distributed among small land-holders of the village.(2)[ The Patwari shall after verifying all the particulars of the land so notified, send a statement giving full details of the land to the Collector concerned who shall order the demarcation of the excess area by an officer not below the rank of Naib Tehsildar] [See L.S. Part III, dated 19.11.1976.].
