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

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State of Punjab - Subsection

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

(iii)In a case, where an occupant of the land has died after making the application by the date prescribed by the State Government from time to time, the Tehsildar (Sales) or Naib-Tehsildar (Sales) shall proceed with the determination of the eligibility as if the legal heirs of the deceased were the occupants.

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State of Punjab - Subsection

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