Section 2(1A) in Punjab Package Deal Properties (Disposal) Act, 1976
(1A)[ 'package deal property' means the surplus evacuee property taken over by the State Government and referred to in the Government of India letter - ] [Vide Punjab Act No. 10 of 1979.](i)No. 3(35) Pol.II/60-Land & Rent, dated 3rd June 1961, read with letter No. 3(54)/Pol. II/60-L & R, dated 5th March, 1962.(ii)No. F. 18(40) J/61/Prop/Comp & Prop., dated 23rd March, 1963 and,(iii)No. F. 18(40)/61-Prop-Comp & Prop., dated 29th March, 1963, reproduced in the Schedule to this Act; but excluding such property as may be required for transfer or allotment, by way of compensation to a displaced person, as defined in the Displaced Persons (Compensation and Rehabilitation) Act, 1954, and rural agricultural land required for similar allotment to a displaced person of non-Punjabi extraction in pursuance of the Directions of the Central Government given under Section 32 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954, read with sub-rule (2) of Rule 66 of the Displaced Persons (Compensation and Rehabilitation) Rules, 1955 :
