Section 2(3) in The Punjab Village Common Lands (Regulation) Amendment Act, 1976
(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;"
