Section 9(b) in Punjab Package Deal Properties (Disposal) Rules, 1976
(b)[An occupant who is transferred a building plot, site or agricultural land under sub-rule (a) may be transferred:] [Amended vide Notification dated 30th August, 1979.](i)an area not exceeding 500 square yards including the built up area in case it is used for residential purposes;(ii)an area not exceeding 1000 square yards including the built up area in case it is used for commercial or industrial purposes.(bb)[Where area of a building plot, site or agricultural land used for residential, commercial or industrial purposes by an occupant exceeds the limits prescribed in clause (i) or (ii) of sub-rule (b) the excess area shall be sold to the occupant by negotiation by the Government at such additional price not exceeding 25 per cent of the market value in case the built up area is used for residential purposes and not exceeding 50 per cent of the market price in case the built up area is used for commercial or industrial purposes, as may be fixed by the Government, keeping in view the location and the potential value of the area.] [Substituted vide Notification dated 30th August, 1979.]
