Section 9 in The Punjab Village Common Lands (Regulation) Rules, 1964
9. Maximum area to be leased out.
- [Sections 5 and 15(2)(f)]. (1) The panchayat shall not lease cultivable land in shamilat deh to a person -(a)[ [Omitted by the Punjab Notification No. GSR 58/PA/18/61/section 15/Amendment (2)67 dated 18.7.1967.](b)already holding lease under any other panchayat. Provided that the maximum area of land in shamilat deh to be leased to a person shall not exceed ten acres at any time.(2)Except with the prior permission of Panchayat samiti, the panchayat shall not lease more than one acre of land in shamilat deh for residential, industrial or commercial purposes near the village abadi to any one person.
