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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Punjab - Subsection

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

(iv)In the case of a legal heir, his own holding shall have the same meaning as that of the occupant's own holding and while determining the eligibility for the transfer of the land this holding shall be taken into account.