Section 15(ii) in Punjab Package Deal Properties (Disposal) Rules, 1976
(ii)Urban land. - [In case of urban property which is agricultural land, the damages shall be assessed and recovered] [Substituted vide Notification dated 3rd September , 1991, ibid] at one thousand rupees per acre per harvest and at the rate of fifty per cent of the above rate from the persons belonging to the Scheduled Castes and the Rai Sikhs.
