Section 7 in The Punjab Allotment of State Government Land Act, 2016
7. Issue of conditional conveyance deed.
(1)A conditional conveyance deed shall be issued on the deposit of twenty five per cent of the total consideration.(2)The allottee shall not be entitled to alienate the allotted land for a period of ten years from the date of issue of conditional conveyance deed.Explanation. - Devolving of land by intestate succession or under a Will/ Bequest shall not be deemed as alienation. However, no mutation shall be sanctioned in favour of the allottee merely on the basis of conditional conveyance deed.
