Section 13A in The Punjab Village Common Lands (Regulation) Rules, 1964
13A. [ Giving of the land to landless worker. [Inserted by the Punjab Notificatin dated 7.10.1976.]
- A panchayat may, with the previous approval of the Government give land in shamlat deh free of cost, to a landless worker residing in the Sabha area for construction of a house for his residence :Provided that the landless worker to whom such land is given, shall not be entitled to sell, exchange or mortgage it except mortgaging it for the purposes of raising loan to construct a house on it.]
