Section 3(2)(iv) in Punjab Package Deal Properties (Disposal) Rules, 1976

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State of Punjab - Subsection

Section 3(2)(iv) in Punjab Package Deal Properties (Disposal) Rules, 1976

(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.]

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State of Punjab - Subsection

Section 3(2)(iv) in Punjab Package Deal Properties (Disposal) Rules, 1976