Section 15 in The Nazool Lands (Transfer) Rules, 1956
15. [ Nazul houses or house sites. - Nazul houses or sites shall be evaluated by Deputy Commissioner on the basis of average market value in the locality and proposals submitted to Government for their disposal keeping in view the location of the house or the site, and the requirements of the various persons or institutions who could utilize the property.] [Added by Notification No. JS/57/1835 dated 8.5.57 published in Punjab Gazetted Part I pages 863 dated 24.5.57.]
Form 'A'Application under rule 10 of the Nazool Lands (transfer) Rules, 1956)To,The Collector ..................... .....................Application for transfer of Nazool landSir,A Co-operative Society/of the following notied heads of the Scheduled Castes families of village ....... Tehsil......District......for the purpose of co-operatie farming, has been formed and got registered under the Co-operative Societies Act, 1912 :-
