Section 9(h) in Punjab Package Deal Properties (Disposal) Rules, 1976
(h)[Land-locked urban plots or plots unfit for independent construction and occupied by the owners of the adjoining houses or located within commercial or industrial premises, shall be sold to the occupants by negotiation by Government at market price, provided their possession is undisputed. Where the possession is disputed, the plot shall be disposed of by auction as prescribed in sub- rule (g) and the auction thus held shall be confined to the owners of the adjoining houses.] [Inserted.-vide Notification dated 30th August, 1979.]
