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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

State of Punjab - Subsection

Section 4B(6) in Punjab Package Deal Properties (Disposal) Rules, 1976

(6)After the provisional sale under sub-rule (5) is confirmed by the State Government or other authority specified by the Government, the remaining price of land shall be deposited by the transferee, in lumpsum, within a period of thirty days of the receipt of intimation of the confirmation of sale by him.