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

State of Punjab - Subsection

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

(c)Petty Property shall mean in the case of individual house/site/shop etc. when the reserved price does not exceed Rs. 250/-. In the case of agricultural land when the reserved price does not auction or transfer at fixed price.