[19
of 2022] [04th
November 2022] AN ACT further to amend the
Punjab Village Common Lands (Regulation) Act, 1961. BE it enacted by the
Legislature of the State of Punjab in the Seventy third Year of the Republic of
India as follows:- (1)
This Act may be called the Punjab Village
Common Lands (Regulation) Amendment Act, 2022. (2)
It shall come into force on and with effect
from the date of its publication in the Official Gazette. "(6)
lands reserved for the common purposes of
a village under section 18 of the East Punjab Holdings (Consolidation and
Prevention of Fragmentation) Act, 1948 (East Punjab Act 50 of 1948), the management
and control whereof vests in the Gram Panchayat under section 23-A of the
aforesaid Act; Explanation.- Lands entered
in the column of ownership of record of rights as "Jumla Malkan Wa Digar
Haqdaran Arazi Hassab Rasad", "Jumla Malkan" or "Mushtarka
Malkan" shall be shamilat deh within the meaning of this section;"Punjab
Village Common Lands (Regulation) Amendment Act, 2022
In the Punjab Village Common Lands (Regulation) Act, 1961, in section 2, in
clause (g), after sub-clause (5), the following shall be inserted, namely:-