Section 3(2) in Punjab Package Deal Properties (Disposal) Rules, 1976
(2)Persons not entitled to make applications for the transfer of land :- An occupant shall not be entitled to apply if -(i)he is a minor, provided he is not a legal heir of an occupant who has died after making an application by the prescribed data ;(ii)he is an allottee or vendee of land, the allotment or transfer whereof has been cancelled on the grounds of fraud, misrepresentation of facts or otherwise ;(iii)she is a woman, whose husband is alive but is not disabled or incapacitated;(iv)[ he has already purchased surplus rural evacuee agricultural land on the basis of possession or in restricted auction and has disposed of the same, or has ceased to be entitled to hold the land by reasons of default in the terms and conditions of the transfer or sale ;] [Amended vide Notification dated 20th January, 1979.](v)[ he is an employee of the State Government or is a member of the family of such an employee, except with the prior permission of the [State Government in case of gazetted Government employee and of Deputy Commissioner of the district in which the property is situated in the case of Government employee] [Inserted vide Notification dated 3rd September , 1991, published in Punjab Government gazetted dated 13th September, 1991]substituted vide Notification No. GSR/83/PA-21/76S18/Amd(9)/94 dated 28-11-1994.
