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State of Punjab - Section

Section 4 in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983

4. Reservation of residential plots and multi-storeyed houses.

(1)Subject to the provisions of rule 10, residential plots and multi-storeyed houses shall be reserved for allotment to the following categories of persons to the extent specified against each :-
Category of persons   Extent of reservations
(i) Members of the parliament representing the state of Punjaband the Members of the Punjab Legislature Assembly.   Eight per cent of plots of 250, 300, 400 and 500 sqare yardsonly.
(ii) Freedom fighters and political sufferers having domicilein the State of Punjab and who have been awarded Tamra Patras bythe Punjab Government; and in the case of death of such personstheir widows and in the absence of widows their children.   Two per cent.
(iii) Defence Personnel, Border Security Force Personnel,,members of the Central Reserve Police Force, Ex-servicemen andWar Widows having domicile in the State of Punjab.   Eight per cent
(iv) Persons appointed to Public Services by the StateGovernment, who are holding posts in connection with the affairsof State of Punjab and in case of their death while in service,to their widows;    
(v) Persons belonging to the Scheduled Castes and BackwardClasses   Eight per cent.
(vi)Employees of the the concerned Trust and in case of theirdeath while in service, their widows.   Two er cent
(vii) Non-Resident Indians   Four per cent of plots of 500 Square Yards size only.
Provided that ten per cent of the residential plots and multi- storeyed houses shall be reserved for persons whose applications for allotment of residential plots and multi-storeyed houses are pending for a period of more than five years ending with the date of commencement of these rules :Provided further that the unutilized plots reserved for different categories of persons under sub-rule (1) for want of eligible persons shall be open for allotment to the persons other than the reserve categories of persons :Provided further that ten per cent of the residential plots and multi-storeyed houses shall be allotted by the Trust with the approval of the Government to such category or class of persons and in the manner as the Government may from time to time keeping in view the socio-economic conditions of such persons specify.[Provided further that upto the 31st day of December, 2011, five per cent of residential plots and multi-storyed houses shall be allotted to the riots affected or terrorist affected persons, who fulfil the criteria as laid down in this regard by the Department of Revenue, Rehabilitation and Disaster Management, Punjab, for becoming eligible under this category.] [Added by Punjab Notification No. G.S.R. 48/P.A.4/1922/Section 73/Amendment(4)/2006, dated 18.10.2006.]Note 1. - In this rule eight per cent of plots reserved for the persons belonging to the Scheduled Castes and Backward Classes shall be allotted to them in the ratio of 3 : 1.Note 2. - In this rule eight per cent reservation as shown against item (iii) of sub-rule (1) shall be as under :-
(a) Defence Personnel Four per cent.
(b) Border Security Force Personnel and the members of theCentral Reserve Police Force. Two per cent.
(c) Ex-servicemen and War Widows Two per cent.
Explanation. - The expression "Ex-serviceman" used in this sub-rule shall mean a person who is ordinarily residing in the State of Punjab and has served in any rank, whether as a combatant or as a non-combatant in the Indian Armed Forces or the Armed Forces of the former Indian States or Border Security Force or Central Reserve Police Force excluding the Assam Rifles, Lok Sahayak Sena, Jammu and Kashmir Militia, Territorial Army, Defence Security Corps and the General Reserve Engineering Force for a continuous period of not less than six months after attestation and has been released otherwise than by way of dismissal or discharge on account of misconduct or inefficiency.
(2)[ A local displaced person shall be allotted a residential plot on reserve sale price under the scheme under which the land of such local displaced person is acquired in accordance with the following criteria : provided he applies for such allotment in Form "A" within a period of three years from the date of taking over the possession of his entire land, acquired by the Trust along with an affidavit to the effect that he does not own any residential house in his/her name or in the name of his/her spouse in the area falling under the Trust :-] [Substituted by Punjab Notification No. G.S.R. 36/P.A. 4/22/Section 73/Amendment (3)/2005, Dated 13.12.2005.]
(i) If the area of land acquired is not less than ½ acreand is not more than one acre or if the land acquired consists ofa dwelling unit even though it is less then ½ acre; 100 square yards
(ii) If the area of land acquired exceeds one acre but does notexceed two acres; 200 square yards
(iii) If the area of land acquired exceeds two acres but does notexceed three acres. 300 square yards
(iv) If the area of land acquired exceeds three acres, but doesnot exceed five acres; and 400 square yards
(v) If the area of land acquired exceeds five acres : 500 square yards
Provided that the local displaced persons having a joint khata being co-sharers, shall be allotted only one plot taking into account the whole of their joint land acquired.]
(3)The residential plots left after reservation under sub-rule (1) and after making allotments to the local displaced persons under sub-rule (2) shall be open for allotment to the general category of persons in accordance with their eligibility as provided in rule 10.
(4)The reserved categories of persons and the local displaced persons shall not be entitled to allotment of plots earmarked for general category of persons under sub-rule (3) if they have applied for allotment under sub-rule (1) or sub-rule (2).