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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Punjab - Subsection

Section 1(a) in Rules for the Sale of Surplus Rural Properties

(a)Surplus Evacuee Property means the acquired rural evacuee property which is not required for allotment to unsatisfied claimants and which has been purchased by the State Government from the Central Government under a Package Deal.