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[Cites 0, Cited by 0] [Section 19(11)] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(11)(ii) in Chandigarh Milk Colony Allotment of Sites Rules, 1975

(ii)Where transfer is allowed under sub-Rule (i) above 50 per cent of the unearned increased in the value, i.e. the difference between the premium and the market value of the site at the time of transfer shall be paid to the Government, before registering such sale or transfer. The market value of the site for this purpose shall be assessed by the Estate Officer or such other authority as may be prescribed by the Chief Administrator. The lessee shall be entitled to produce his evidence and of being heard.