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State of Punjab - Section

Section 10 in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983

10. Eligibility for allotment.

(1)Persons having gross annual income indicated below against each group shall be eligible for allotment of residential plots of that Group :-
Group of houses Gross Annual Income
Group I, II and III Exceeding twenty-five thousand rupees.
Group IV Exceeding eighteen thousand rupees, but not exceeding twenty-five thousand rupees.
Group V Exceeding twelve thousand rupees, but not exceeding eighteenthousand rupees.
Group VI Exceeding eight thousand rupees, but not exceeding twelvethousand rupees.
Group VII Not exceeding eight thousand rupees :
[Provided that the income criteria for eligibility for allotment of residential plots shall not be applicable in the case of Non-Resident Indians in respect of the residential plots reserved for them under the rules.] [Proviso added by Punjab GSR/53/P.A.4/22/Section 73/84, dated 28th May, 1984.]
(2)Persons having gross monthly income as indicated below against each category of multi-storeyed houses shall be eligible for a allotment of that category of houses :-
Category of houses Gross monthly income
Low Income Group Houses Not exceeding eight hundred rupees.
Middle Income Group Houses Exceeding eight hundred rupees, but not exceeding one thousandand eight hundred rupees.
Higher Income Group Houses Exceeding one thousand and eight hundred rupees.
(3)Notwithstanding anything contained in sub-rules (1) and (2) no person shall be eligible for allotment of a residential plot or multi-storeyed house who or whose spouse jointly or severally owns a residential plot or house other than an ancestral house in the Union Territory of Chandigarh or in any Urban Estate declared as such under the provisions of the Punjab Urban Estates (Development and Regulation) Act, 1964 or in any area covered under a scheme framed under the Act or at Panchkula in the State of Haryana or who being owner as such has disposed of the residential plot or house before or after the commencement of these rules.