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

State of Punjab - Subsection

Section 10(1) in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983

(1)Persons having gross annual income indicated below against each group shall be eligible for allotment of residential plots of that Group :-
Group of houses Gross Annual Income
Group I, II and III Exceeding twenty-five thousand rupees.
Group IV Exceeding eighteen thousand rupees, but not exceeding twenty-five thousand rupees.
Group V Exceeding twelve thousand rupees, but not exceeding eighteenthousand rupees.
Group VI Exceeding eight thousand rupees, but not exceeding twelvethousand rupees.
Group VII Not exceeding eight thousand rupees :
[Provided that the income criteria for eligibility for allotment of residential plots shall not be applicable in the case of Non-Resident Indians in respect of the residential plots reserved for them under the rules.] [Proviso added by Punjab GSR/53/P.A.4/22/Section 73/84, dated 28th May, 1984.]