Section 3(1) in Punjab Package Deal Properties (Disposal) Rules, 1976
(1)Persons entitled to make applications for the transfer of land, on the basis of possession .-[An application for the transfer of land which is rural property, as and when invited by Government, may be made by a person] [Amended vide notification dated 20th January, 1979, published in Punjab Government gazette dated February 16, 1979] [whose own holding is less than] [Substituted vide notification dated 22nd June, 1988, published in the Punjab Government gazetted dated July 1, 1988] ten ordinary acres and who is an occupant of such property, or who is a landless agriculturist or who is such other landless occupant or belongs to such class of occupants, as may be notified by the Government from time to time :-Provided that the applicant -(i)is head of the family ;(ii)is a self-tiller ;Explanation :- A widow who is occupant and is getting the land cultivated by her son (s) or by employing servant(s) ; or otherwise shall be considered as self-tiller.(iii)is in continuous and undisputed cultivating possession of the land from the crop that may be prescribed by the State Government from time to time ; and(iv)has applied for the transfer of the land occupied by him on or before the date, as may be prescribed by the State Government, from time to time.
