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

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State of Punjab - Subsection

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

(ii)In determining the eligibility of an occupant, the Tehsildar (Sales) or Naib-Tehsildar (Sales) shall ensure that applicant's possession is established to be continuous and undisputed from the prescribed crop to the date of scrutiny of his case, from the entries made in the Revenue Records :

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State of Punjab - Subsection

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