Section 4 in Chandigarh (Sale of Sites and Buildings) Rules, 1960
4. Sale Price.
- [Section 22 (2) (c)] - (1) In the case of sale by allotment [or by hire purchase agreement] [Inserted vide Chandigarh Administration, Notification No. U.T. 492-F2- 72/2488 dated 17th February, 1972.] sale price shall be the reserve price, which shall be determined by the [Central Government] [Substituted for the words 'State Government' by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.] from time to time.(2)In case of sale by auction, the sale price shall be the reserve price or any higher price determined as a result of bidding in open auction.
