Section 10A(4) in The Punjab Village Common Lands (Regulation) Act, 1961
(4)Where the lessee or the person with whom a contract or agreement has been entered into by a Panchayat refuses to accept the variation mode by the Collector under this section in the terms of his lease, contract or agreement, such lease, contract or agreement, as the case may be, shall be deemed to be cancelled by the Collector under this section with effect from the date of such refusal.
