Section 8 in The Punjab Village Common Lands (Regulation) Act, 1961
8. Saving of existing possession.
(1)Where on any land in the shamilat deh immediately before it vests or is deemed to have been vested in a Panchayat under this Act, a person is in cultivating possession and his uncut and ungathered crops are standing thereon, he shall not be ejected from such land unless the crops have ripened and he has been allowed reasonable time to harvest them.(2)Any person aggrieved by any determination made b a Panchayat under sub-section (1) may, within thirty days thereof, appeal to the Collector whose decision thereon shall be final.
