Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Punjab - Subsection Section 22(3) in Chandigarh (Sale of Sites and Buildings) Rules, 1960 (3)The transferee shall pay all general and local taxes, rates or cesses for the time being imposed or assessed on the said site by competent authority.
