Section 7(4) in The Punjab Village Common Lands (Regulation) Rules, 1964
(4)[ In case the society fails to comply with the terms and conditions of the lease, the lease shall come to an end and the land shall revert to the panchayat without payment of any compensation therefor] [Sub-rule (4) substituted by the Punjab Notification No. GSR 58/PA/18/61/section 15/Amendment (2)67 dated 18.7.1967.] and[4-A. If any question, dispute or doubt arises as to whether or not the lease has come to an end, it shall be referred by the either party to the Collector whose decision after hearing the parties shall be final] [Inserted by the Punjab Ist Amendment Rules 1971, G.S.R. 35 dated 4.3.1965.].
