Section 15(i) in Punjab Package Deal Properties (Disposal) Rules, 1976
(i)[Rural evacuee agricultural land. [Substituted,-vide Notification dated 3rd September , 1991.] - In case of rural property which is agricultural land, the damages shall be assessed and recovered] at two hundred and fifty rupees per acre per harvest and at the rate of fifty per cent of the above rate from the persons belonging to the Scheduled Castes and the Rai Sikhs;
