Section 3(4) in Punjab Package Deal Properties (Disposal) Rules, 1976
(4)Determination of own holding, data for. - The determining date for an occupant's own holding shall be the date on which his application for the transfer of the land is decided by the Tehsildar (Sales) or Naib-Tehsildar (Sales). A part or whole of the holding, if transferred by an occupant, his wife or his dependent children to any one in any source on or after the date as may be prescribed by the State Government from time to time, and before the decision of his application by the Tehsildar (Sales) or Naib-Tehsildar (Sales) shall be deemed to be a part or whole of his holding.
