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

State of Punjab - Subsection

Section 4B(4) in Punjab Package Deal Properties (Disposal) Rules, 1976

(4)Every application received under sub-rule (3) shall be scrutinized by the Tehsildar (Sales) for determining the eligibility of the applicant. The Tehsildar (Sales) may also enquire about undisputed continuous possession of the applicant.