Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12A(1)] [Section 12A] [Entire Act]

State of Punjab - Subsection

Section 12A(1)(i) in The Punjab Village Common Lands (Regulation) Rules, 1964

(i)both the Panchayat and the State Government, on the recommendations of the sponsoring department arc satisfied tier such transfer, and the terms and conditions thereof, are in public interest as well as in the interest of the Panchayat;