Section 8 in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983
8. Mode of sale.
(1)Unless otherwise provided under these rules every Trust shall allot residential plots and multi-storeyed houses by draw of lots and shall sell the commercial plots by auction :[Provided that the Non-Residential Indians shall be allotted residential plots, -(i)if the number of applications is less or equal to the number of plots available for allotment to such category of persons, on the basis of 'First come First served' and(ii)if the number of applications is more than the number of plots available for allotment to such category of persons, by draw of lots]:Provided further that the local displaced persons shall be allotted residential plots in accordance with the criteria specified in sub- rule (2) of rule 4.(2)The land for the institutional purposes shall be allotted by the Trust on the recommendation of a Committee consisting of the following for bona fide use of the institutions :-(1)The Chairman or the Administrator of the Trust, as the case may be;(2)The Deputy Commissioner or his representative in the case of a Trust at the district headquarters and Sub-Divisional Officer (Civil) in the case of Trust at Sub-Division level; and(3)The Regional Deputy Director, Local Government.[8A. Giving of land for setting up Petrol Pump or Gas Filling Station on lease. - Notwithstanding anything contained in Rule 8, the land to be used for the purpose of setting up Petrol Pump or Gas Filling Station, may be given on lease as per the policy, framed in this regard by the State Government.] [Added by Punjab Notification No. G.S.R. 36/P.A. 4/22/Section 73/Amendment (3)/2005, Dated 13.12.2005.]
