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

State of Punjab - Subsection

Section 4(2) in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983

(2)[ A local displaced person shall be allotted a residential plot on reserve sale price under the scheme under which the land of such local displaced person is acquired in accordance with the following criteria : provided he applies for such allotment in Form "A" within a period of three years from the date of taking over the possession of his entire land, acquired by the Trust along with an affidavit to the effect that he does not own any residential house in his/her name or in the name of his/her spouse in the area falling under the Trust :-] [Substituted by Punjab Notification No. G.S.R. 36/P.A. 4/22/Section 73/Amendment (3)/2005, Dated 13.12.2005.]
(i) If the area of land acquired is not less than ½ acreand is not more than one acre or if the land acquired consists ofa dwelling unit even though it is less then ½ acre; 100 square yards
(ii) If the area of land acquired exceeds one acre but does notexceed two acres; 200 square yards
(iii) If the area of land acquired exceeds two acres but does notexceed three acres. 300 square yards
(iv) If the area of land acquired exceeds three acres, but doesnot exceed five acres; and 400 square yards
(v) If the area of land acquired exceeds five acres : 500 square yards
Provided that the local displaced persons having a joint khata being co-sharers, shall be allotted only one plot taking into account the whole of their joint land acquired.]