Section 2(g) in Punjab Package Deal Properties (Disposal) Rules, 1976
(g)'own holding' includes : (i) the land owned by any person his wife and his dependent children but does not include his wife's or his dependent children's share in the holding of his living father or relation to which any one of them may succeed as legal heir or reversioner,(ii)any Nazool or inferior evacuee agricultural land purchased from the Revenue Department or any other source on instalment basis or otherwise by the occupant of surplus rural evacuee agricultural land, his wife or dependent children even if it has not been fully paid for ;
