Section 2 in The Punjab Village Common Lands (Regulation) Amendment Act, 1976
2. Amendment of Section 2 of Punjab Act 18 of 1961.
- In Section 2 of the Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter referred to as the Principal Act), -(1)for clause (a), the following clauses shall be substituted, namely :-"(a) "Collector" means the Collector of the district and includes any other officer appointed by the State Government for performing the functions of the Collector under this Act;(aa)"Commissioner" means the Commissioner of the division and includes any other officer not below the rank of a Joint Director, Panchayats, appointed by the State Government for performing the functions of the Commissioner under this Act;"(2)for clause (e), the following clause shall be substituted, namely :-"(e) "Panchayat" means a Gram Panchayat constituted under the Punjab Gram Panchayat Act, 1952;"(3)in clause (g), -(a)in sub-clause (5), the proviso shall be omitted;(b)sub-clause (iv), the following words shall be added at the end, namely :-"and is not in excess of the share of the co-sharer in the shamlat deh;"(d)for sub-clause (vi), the following sub-clause shall be substituted, namely :-"(vi) lies outside the abadi deh and was being used as gitwar, bara, manure pit, a house or for cottage industry immediately before the commencement of this Act;"(e)for sub-clause (ix), the following sub-clause shall be substituted, namely :-"(ix) was being used as a place of worship or for purposes subservient thereto immediately before the commencement of this Act;"
