Section 2(5)(c) in Punjab Package Deal Properties (Disposal) Act, 1976

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State of Punjab - Subsection

Section 2(5)(c) in Punjab Package Deal Properties (Disposal) Act, 1976

(c)where he, being an allottee, lessee or grantee, has by reason of the determination or cancellation of his allotment, lease or grant in accordance with the terms in that behalf therein contained, ceased, whether before or after the commencement of this Act, to be entitled to occupy or hold such package deal property; or

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State of Punjab - Subsection

Section 2(5)(c) in Punjab Package Deal Properties (Disposal) Act, 1976