Section 4B(1) in Punjab Package Deal Properties (Disposal) Rules, 1976
(1)Notwithstanding anything contained in rules 3 and 4, the land allotted to a displaced person in excess of his entitlement the allotment whereof has been cancelled may be transferred to such allottee or his successors-in-interest or his bona fide vendee (s) at the negotiated price in the manner hereinafter specified if such an allottee is in continuous possession of the land.
