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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(3) in The Punjab Allotment of State Government Land Act, 2016

(3)An occupant shall not be entitled to apply, if , he is an allottee or vendee of the land, the allotment or transfer whereof has been cancelled on the grounds of fraud, misrepresentation of facts or otherwise.