Section 19 in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948
19. Form of application.
- Where a site or land is not sold by auction but by private treaty the intending purchaser shall make an application in the form appended to the Rules as Schedule "F" and the Deputy Commissioner after making such enquiry as he may deem necessary and in accordance with the instructions of the Government on the subject, may sell the land to the applicant at the reserve price or the cost of the building plus reserve price of the site as the case may be.
