Section 15(5) in The Haryana Ceiling of Land Holdings Act, 1972
(5)[ On payment of full price or the first instalment thereof, as the case may be, the prescribed authority, where the allottee is not already in possession in the land, shall put him in possession thereof. The allottee shall, however, become the owner of the land on payment of the full price :Provided that the allottee shall not be competent to transfer, sell, lease or mortgage the land allotted to him or any part thereof or transfer his rights, title or interest therein, in any manner whatsoever, to any person for a period of five years from the date of his taking possession in pursuance of the allotment under the scheme framed for utilising the surplus area under this Act, even though the full purchase price has been paid in a lump sum or in instalments along with interest within the aforesaid period.
