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The Punjab Utilization of Lands Rules, 1950
Published vide Punjab Government Notification No. 1768-FP-50/786, dated the February 20, 1950
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(a) the total cost of any additional staff (including contingencies) employed for the purpose.
(b) the cost, if any, of the stationery and survey materials, etc., used in connection with the utilization of the land in the year.
(c) any other cost specifically incurred in connection with the utilization of the land.
The expenditure worked out for the year in questions should be divided by the total acreage of waste land taken over in that year. The sum thus determined would give the expenditure per acre. A deduction shall be made out of the compensation to be paid to the owner of the land at the rate per acre worked out above and the balance shall be paid to the owner as compensation for that year with respect of his land taken over under the Act.] 3. Lease. - Leases granted by the Collector under Section 5 and their termination under Section 7 shall be duly recorded in the revenue papers. 4. Delegation of powers. - The delegation of powers and functions under the Act by the Collector shall be made in writing and addressed to the officer concerned either by name or designation under his seal and signature.
