Section 10(2) in The Punjab Village Common Lands (Regulation) Act, 1953
(2)In particular and without prejudice to the generality of the fore- going power, such rules may provide for -(a)the principles on which, the extent and manner in which the inhabitants of the village shall make use of the lands vested in a panchayat;(b)the maximum and minimum area to be leased to any single persons;(c)prescribing the forms for such books, entries, statistics and accounts as may be considered necessary to be kept, made or compiled in any office or submitted to any authority;(d)the terms and conditions on which the use and occupation of any land vested in a panchayat in permitted;(e)the manner and circumstances in which any land may be disposed of, transferred or sold;(f)the purposes for which any land may be given free of charge;(g)any other matter which can be or may be prescribed.
