Section 3(10A) in Punjab Package Deal Properties (Disposal) Rules, 1976
(10A)[ Bar on the alienation of land transferred on the basis of possession. - (1) Where the land has been transferred on the basis of possession, the transferee shall not be entitled to lease, transfer, sell, mortgage with possession or otherwise alienate or part with the land wholly or partially in any manner for a period of twenty years from the date of transfer :Provided that the land transferred as aforesaid may be pledged in favour of the State Government, any semi-Govt., Corporation, or a co-operative financing institution of the State Government and any branch of the Punjab State Co-operative Bank for securing loan for effecting improvements on the above said land. (2) If a transferee who purchased the land by transfer violate any of the conditions specified in sub-rule (1), the Tehsildar (Sales) or Naib- Tehsildar (Sales) shall be competent to cancel the transfer, forfeit the amount already paid and resume the land after giving due notice to the transferee.] [Inserted vide Notification dated 3rd September 1991, published in Punjab Government gazetted dated September 13, 1991.]
