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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(2)(i) in The Punjab Village Common Lands (Regulation) Rules, 1964

(i)Applications for allotment of excess area of Shamilat deh available for distribution amongst small landowenrs under the third proviso to sub-section (1) of Section 5 shall be made to the Panchayats within one month of the date of determination of such area by the Panchayat.