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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(2) in The Punjab Village Common Lands (Regulation) Rules, 1964

(2)Except with the prior permission of Panchayat samiti, the panchayat shall not lease more than one acre of land in shamilat deh for residential, industrial or commercial purposes near the village abadi to any one person.