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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(4) in Pepsu Townships Development Board Disposal of Property Rules, 2003

(4)The Administrator shall scrutinise or cause the application to be scrutinised to determine eligibility of an applicant to be considered for allotment . He may reject ineligible applications or may demand additional information from any application to satisfy himself regarding his eligibility.