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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(7) in Pepsu Townships Development Board Disposal of Property Rules, 2003

(7)If any dispute arise at the time of auction, the Administrator may take a decision, subject to the approval of the same by the Chairman, keeping in view the circumstances under which such a dispute arose. However, if there is a dispute regarding the acceptance of a bid by the Chairman, the Chairman may take an appropriate decision and inform the highest bidder accordingly. The decision of the Chairman in this regard, shall be final.