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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(4) in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983

(4)The reserved categories of persons and the local displaced persons shall not be entitled to allotment of plots earmarked for general category of persons under sub-rule (3) if they have applied for allotment under sub-rule (1) or sub-rule (2).