Section 3(v) in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999
(v)[ the licensee should have been in possession of a premises as an owner or tenant or in any other legal capacity in the old market, which fact shall be determined by the allotment committee constituted under sub-rule (2) of rule 4" : [Substituted by Punjab Government Notification No 4/PA 23/1961 Section 18 and 43/Amd. (1)/2008 dated 2nd January, 2008.]
