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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(3) in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983

(3)The residential plots left after reservation under sub-rule (1) and after making allotments to the local displaced persons under sub-rule (2) shall be open for allotment to the general category of persons in accordance with their eligibility as provided in rule 10.