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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Punjab - Subsection

Section 6A(3) in Punjab Package Deal Properties (Disposal) Rules, 1976

(3)All transfers of property made under this rule shall be subject to the approval of the Sales Commissioner :Provided that if the transfer of land provisionally allowed by the Tehsildar (Sales) is not confirmed by the Sales Commissioner, the amount deposited by the transferee shall be refunded to him.