Section 9(a) in Punjab Package Deal Properties (Disposal) Rules, 1976
(a)[House, shops, building plots, sites or agricultural land which are being used for residential, commercial or industrial purposes may be transferred to the occupants on] [Amended.-vide Notification dated 30th August, 1979.] [the market price prevailing on the date of application in case the occupants are in continuous possession of that house, shop, building plot, site or agricultural land since the 1st January, 1977, or such other date as the Government may, from time to time specify and in the case of building plot, site or agricultural land, he had raised construction thereon on or before the said date.] [Substituted vide Notification dated 3.9.1991.]
