Section 6(e) in The Punjab Utilization of Surplus Area Scheme, 1973
(e)[ Where mortgagee rights in respect of any land falling within the surplus area have vested in the State Government under the proviso to section 8 of the Act, such land shall not be allotted to any person until the Government becomes its full owner. The Government may give such land on lease to any person from year to year] [Added by Notification No. G.S.R. 108/ PA10/ 73/Section 11/AMD. (1)/73 dated the 3rd December, 1973..].
