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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(e) in The Punjab Utilization of Surplus Area Scheme, 1973

(e)the allottee shall not be competent to transfer his rights in the land allotted to him to any person till he becomes the owners or before the expiry of a period of 15 years of the date of possession, whichever is later :