Section 4 in Punjab Package Deal Properties (Disposal) Act, 1976
4. Power to transfer package deal property.
- (i) Subject to any rules that may be made under this Act, the Tehsildar (Sales) or Naib-Tehsildar (Sales) may transfer any package deal property.(a)by sale by public auction;(b)by sale by auction restricted to socially and educationally backward classes of citizens notified by the State Government from time to time or to the members of the Scheduled Castes;(c)by sale to such class of occupants and at such price as the State Government may by general or special order specify;(d)by sale to any co-operative society, Government company or local authority or to any corporate body for a public purpose;(e)by lease on such terms and conditions as may be prescribed; or(f)in such other manner as may be prescribed:Provided that, except in the case of a sale under clause (d), the maximum area that may be transferred to any person, including the area if any already owned by him; shall not exceed five standard areas or ten ordinary acres, whichever may be less:Provided further that no transfer shall be made Benami.(2)For the purposes of transferring any package deal property under sub- section (1), the Tehsildar (Sales) or Naib Tehsildar (Sales) may transfer the same to any person individually or jointly with any other person or persons.(3)Every Tehsildar (Sales) or Naib-Tehsildar (Sales) selling any package deal property to public auction or otherwise under sub-section (1) shall be deemed to be a Revenue Officer within the meaning of sub-section (4) of section 89 of the Registration Act, 1908 (XVI of 1908).
