Section 2(1A)(iii) in Punjab Package Deal Properties (Disposal) Act, 1976

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State of Punjab - Subsection

Section 2(1A)(iii) in Punjab Package Deal Properties (Disposal) Act, 1976

(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 :

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State of Punjab - Subsection

Section 2(1A)(iii) in Punjab Package Deal Properties (Disposal) Act, 1976