Section 42A in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
42A. [ Prohibition to partition the land reserved for common purposes. [Inserted by Act No. 6 of 2007, dated 23.7.2007]
- Notwithstanding anything contained in this Act or in any other law for the time being in force, or in any judgement, decree, order or decision of any court, or any authority, or any officer, the land reserved for common purpose whether specified in the consolidation scheme or not, shall not be partitioned amongst the proprietors of the village, and it shall be utilized for common purposes.]
