Section 5(4) in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983
(4)[ The reserve sale price in respect of the land reserved for institutional purposes shall be fixed by the Trust in accordance with the guidelines specified in the Annexure appended to these rules, except that unforeseen charges at the rate of fifteen per cent shall not be taken into consideration while working out the reserve sale price : Provided that in case any unforeseen charges are incurred by the Trust the same shall be recoverable from the concerned institution.] [Omitted by Punjab Notification No. G.S.R. 36/P.A. 4/22/Section 73/Amd. (3)/2005, Dated 13.12.2005. Omitted sub-section read as.]
