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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(1) in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983

(1)Unless otherwise provided under these rules every Trust shall allot residential plots and multi-storeyed houses by draw of lots and shall sell the commercial plots by auction :[Provided that the Non-Residential Indians shall be allotted residential plots, -
(i)if the number of applications is less or equal to the number of plots available for allotment to such category of persons, on the basis of 'First come First served' and
(ii)if the number of applications is more than the number of plots available for allotment to such category of persons, by draw of lots]:
Provided further that the local displaced persons shall be allotted residential plots in accordance with the criteria specified in sub- rule (2) of rule 4.