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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(3)(v) in Punjab Package Deal Properties (Disposal) Rules, 1976

(v)[ The occupant, who is a member of a registered society engaged in the cultivation of the land, shall be eligible for the transfer of land, notwithstanding, the fact that the entries in the Khasra Girdawari are in the name of the said society, provided he is, a self tilling member and fulfils other conditions, prescribed for the purpose.] [Amended vide Notification dated 20th January, 1979.]