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

State of Punjab - Subsection

Section 4B(2) in Punjab Package Deal Properties (Disposal) Rules, 1976

(2)The land the allotment of which has been cancelled on the ground of fraud, concealment or mis-representation of material facts, shall not be transferred to the allottee or his successor(s)-in-interest or vendee(s) under sub-rule (1).