Section 12 in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983
12. Manner of draw of lots.
- A draw of lots in respect of the applications received or pending under rule 11 shall be held by the Trust on a date to be fixed and notified by it for this purpose. Separate draw shall be held in respect of the applications pending with the Trust for more than five years ending with the commencement of these rules and in respect of fresh applications received in lieu of such pending applications.
