Section 12 in Punjab Package Deal Properties (Disposal) Rules, 1976
12. [Process for submission of application. [Substituted vide Notification dated 22.6.1988.]
- Any person claiming to be entitled to the transfer of any urban property, may apply within such time as may be determined by the State Government, to the Tehsildar (Sales) or the Naib-Tehsildar (Sales) concerned;]Provided that any application made after the date so determined shall be forwarded to the State Government or an officer authorised by it who shall refer it to Tehsildar (Sales) or Naib-Tehsildar (Sales) for disposal.
