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P&H High Court: Can’t Lease Out Panchayat Land for More Than 2 Years - (30 Jun 2016)

Punjab and Haryana High Court has made it clear that gram panchayat/shamlat deh land would not be leased out for more than two years as prescribed under the earlier rules.

Tags : PUNJAB AND HARYANA HIGH COURT   GRAM PANCHAYAT   SHAMLAT DEH LAND  

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