In exercise of the powers
conferred by sub-section (1) read with sub-section (2) of section 15 of the
Punjab Village Common Lands (Regulation) Act, 1961 (Punjab Act 18 of 1961), the
Governor of Haryana hereby makes the following rules further to amend the
Punjab Village Common Lands (Regulation) Rules, 1964, in their application to
the State of Haryana, namely: - These rules may be called the
Punjab Village Common Lands (Regulation) Haryana Amendment Rules, 2019. In the Punjab Village Common
Lands (Regulation) Rules, 1964, in rule 6, in sub-rule (6), for clause
(ii), the following clause shall be substituted, namely:- "(ii) used for stocking fish
may be made for a period not less than five years and not exceeding ten years
preferably in the month of May and June:" . PUNJAB VILLAGE COMMON LANDS (REGULATION)
HARYANA AMENDMENT RULES, 2019
PREAMBLE