Section 6A in The Punjab Village Common Lands (Regulation) Rules, 1964
6A. [ Lease of Kallar [salt] land in shamlat deh for reclamation. [Rule 6-A added by the Punjab Government Notification No. 90, dated 27.6.1973.]
- Where after survey conducted by the department of the Government or by an institution authorised in this behalf, it is found that the shamlat land of any panchayat contains Kallar (salt) such panchayat may lease out the said land [by] [Added by Punjab Notification No. GSR 132/PA/18/61/section 15/Amendment (7)77 dated 9.11.1976.] auction for the purpose of reclamation to [any person or] [Added by Punjab Notification No. GSR 132/PA/18/61/section 15/Amendment (7)77 dated 9.11.1976.] such Department or the institution on the terms and conditions agreed upon between the parties for a period, not exceeding ten years on an annual rent of not less than ten rupees per acre. The lease shall be subject to the approval of :-I. The Panchayat Samiti. - Where the area exceeds 100 acres but does not exceed 500 acres.II. Zila Parishad. - Where the area exceeds 500 acres, but does not exceed 1000 acres.III. The Government. - Where the area exceeds 1000 acres].
