Section 6A in Punjab Package Deal Properties (Disposal) Rules, 1976
6A. [ Transfer of property in certain cases.] [Inserted vide Notification dated 8th May, 1986.]
(1)Notwithstanding anything contained in rules 5 and 6, the property situated in the village which has become Urban after the 1st day of January, 1977 as a result of extension of the limits of a Municipal Corporation, Municipality or a Notified Area Committee shall be transferred to the occupants of such property who have applied for transfer thereof in accordance with the provisions of rule 5 on or before the 31st day of July, 1979.(2)The provisions of sub-rules (3) and (4) of rule 5 shall mutatis mutandis apply to the property transferred under sub-rule (1) in respect of fixation of reserve price thereof and for payment and recovery of the price so fixed; and(3)All transfers of property made under this rule shall be subject to the approval of the Sales Commissioner :Provided that if the transfer of land provisionally allowed by the Tehsildar (Sales) is not confirmed by the Sales Commissioner, the amount deposited by the transferee shall be refunded to him.
