Section 11(4) in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983
(4)Every person, whose application for allotment of residential plot or multi-storeyed house is pending with any Trust on the commencement of these rules shall also be required to apply afresh for allotment of residential plot or multi-storeyed house, as the case may be, in Form 'B' in accordance with his eligibility as specified in rule 10 :Provided that if such a person fails to so apply to the Trust within a period of three months from the date of notice under sub-rule (1) within a period of three months from such commencement, whichever period is later he shall be considered for allotment of a residential plot or a multi- storeyed house for which he is eligible in accordance with the gross annual income or gross monthly income shown in the application already pending with the Trust.
