Section 6A(1) in Punjab Package Deal Properties (Disposal) Rules, 1976
(1)Notwithstanding anything contained in rules 5 and 6, the property situated in the village which has become Urban after the 1st day of January, 1977 as a result of extension of the limits of a Municipal Corporation, Municipality or a Notified Area Committee shall be transferred to the occupants of such property who have applied for transfer thereof in accordance with the provisions of rule 5 on or before the 31st day of July, 1979.
