Section 3(1) in The Punjab Allotment of State Government Land Act, 2016
(1)Any occupant who is in continuous, undisputed and actual cultivating possession of a land for the last more than twenty years, duly supported by the revenue record, shall be entitled for allotment of land in accordance with the provisions of this Act and the rules framed thereunder:Provided that no occupant/family shall be allotted more than five acres of land under this Act.
