Section 10(3) in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983
(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.
