Section 8 in The Punjab Allotment of State Government Land Act, 2016
8. Issue of unconditional conveyance deed.
- After the expiry of period of ten years from the issue of conditional conveyance deed, an unconditional conveyance deed shall be issued by the competent authority after satisfying himself that no unauthorized alienation of the allotted land has taken place and all the installments of the total price of the land has been paid.
