Section 7A in The Punjab Village Common Lands (Regulation) Rules, 1964
7A. [ Lease contract and agreement detrimental to the interests of Panchayat. [Inserted by Punjab Notification dated 4.3.1965.]
[Sections 10-A(2)(iii) and 15(2)(k)]. - Any lease, contract or agreement shall be deemed to be detrimental to the interest of Panchayat if :-(i)it has been granted or made as the case may be otherwise than by following the procedure laid down for grant of leases or the making of contracts and agreements by the Panchayat; or(ii)it adversely affects any of the development schemes of the Panchayat; or(iii)it has resulted or is likely to result in a loss to the Panchayat; or(iv)it is Benami.
