Section 4B(5) in Punjab Package Deal Properties (Disposal) Rules, 1976
(5)If after scrutiny and enquiry made under sub-rule (4) the Tehsildar (Sales) finds the applicant eligible for the transfer of land under this rule, he may provisionally allow transfer of the land to such an applicant after charging twenty per cent of the price of the land specified in sub-rule (8) and after recovering the demages for its use and occupation as assessed in accordance with the provisions of rule 15 :Provided that the transfer of land to the applicant shall be subject to the approval of the State Government, or such other authority as may be specified by the State Government by Notification issued in this behalf.Provided further that if the transfer of land provisionally allowed by thee Tehsildar (Sales) is not confirmed by the State Government, the amount deposited by the transferee shall be refunded to him.
