Section 6 in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
6. Conditions applicable in case of sale of sites and buildings to refugees.
(1)Where the [State] Government sells any building site or sells a building under this Act, the said sale may be effected either by auction or by private treaty at a fixed valuation, as may be determined by it.(2)[ The purchase price may be paid at the option of the purchaser either in a lump sum at the time of sale or in instalments as hereinafter provided.(3)Where the purchaser proposes to pay the purchase price in instalments :-(a)a sum not less than 5 per cent of the purchase price shall be paid at the time of sale;(b)the balance, together with interest thereon at such rate as may be fixed by the State Government in the terms and conditions of sale, shall be paid in 30 equated half-yearly instalments, in the prescribed manner;(c)the first instalment shall be payable on or before the expiry of a period of 6 months from the date of sale :Provided that the purchaser may at any time pay up the whole of the balance of the purchase price, together with the interest due thereon up to the date of such payment] [Substituted for sub-section (2) of section 6, by Punjab Act 29 of 1952, Section 2.].
