Section 4B(9) in Punjab Package Deal Properties (Disposal) Rules, 1976
(9)If the displaced person or his successor(s)-in-interest or bona fide vendee(s), as the case may be, does not opt for purchase of such within the period specified in sub-rule (3) or is otherwise not eligible to purchase the same in accordance with the provisions of sub-rule (2) of rule 3, such land may be disposed of by way of public auction or by allotment to displaced landholders or persons mentioned in rule 4 or by negotiation to any Government Department, Semi- Government Department, Co-operative Society, Corporate Body, Public Institution or any local authority for a public purpose.
