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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(3) in The Punjab Village Common Lands (Regulation) Rules, 1964

(3)In case a tenant or small land-holder does not take possession of the area allotted to him within six months from date of allotment, the allotment shall be inoperative and that area shall be utilized for resettlement of another tenant or small-holders as the case may be.