Section 22(a) in Chandigarh (Sale of Sites and Buildings) Rules, 1960
(a)The transferee shall enjoy the right of possession and enjoyment so long as he continues paying his instalments on due dates or such extended time as the Estate Officer may allow in writing and otherwise (B) abides by the terms and conditions of sale.(A)[ (1) (b) The vendor shall have a first and paramount charge over the said building for the unpaid portion of the purchase price, and save with the sanction of the Estate Officer, the transferee shall] [Omit form A and B if full price paid.] have no right to transfer by way of sale, gift, mortgage or otherwise the said building or the site upon which it has been erected or any right, title or interest therein (except by way of lease on a monthly basis) till such time as the full purchase price is paid to the vendor (B).
