Section 3(4) in The Punjab New Mandi Townships (Development and Regulation) Act, 1960
(4)Notwithstanding anything contained in any other law for the time being in force, until the entire consideration money together with interest or any other amount, if any, due to the [State Government, Punjab State Agricultural Marketing Board or Market Committee as the case may be] [Substituted for the words State Government vide Punjab Act 11 of 2001.] on account of the transfer of any site or building, or both, under sub-section (2) is paid, such site or building, or both, as the case may be, shall continue to belong to the [State Government, Punjab State Agricultural Marketing Board or Market Committee as the case may be] [Substituted for the words State Government vide Punjab Act 11 of 2001.].
