Section 2(5) in Punjab Package Deal Properties (Disposal) Act, 1976
(5)"unauthorised occupation" means a person shall be deemed to be in unauthorised occupation of any package deal property -(a)where he has, whether before or after the commencement of this Act, entered into possession thereof otherwise than under and in pursuance of any allotment, lease or grant or(b)where he notwithstanding anything contained in para (a), has whether before or after the commencement of this Act, entered into possession thereof in pursuance of an order obtained by him by means of fraud, false representation or concealment of any material facts; or(c)where he, being an allottee, lessee or grantee, has by reason of the determination or cancellation of his allotment, lease or grant in accordance with the terms in that behalf therein contained, ceased, whether before or after the commencement of this Act, to be entitled to occupy or hold such package deal property; or(d)where any person authorised to occupy, any package deal property has, whether before or after the commencement of this Act. -(i)sublet, in contravention of the terms of allotment, lease or grant, without the permission of the State Government or of any other authority competent to permit such sub-letting, the whole or any part of such package deal property, or(ii)otherwise acted in contravention of any of the terms, express or implied under which he is authorised to occupy such package deal property.Explanation. - For the purposes of sub-clause (a) a person shall not merely by reason of the fact that he has paid any rent be deemed to have entered into possession as allottee, lessee or grantee.
