Section 3A in Punjab Package Deal Properties (Disposal) Rules, 1976
3A. [ Allotment of rural land to unsatisfied displaced land holders.] [Amended/inserted,-vide Notification dated 20th January, 1979, published in Punjab Government gazetted dated 16.2.79]
- The rural land which is not transferred on the basis of possession may in the first instance be allotted to unsatisfied displaced land holders.
