Section 8B in Chandigarh (Sale of Sites and Buildings) Rules, 1960
8B. [ Conveyance Deed for Sale by Hire-Purchase Agreement. [Rule 8-B inserted, - vide Chandigarh Administration Notification No. UT. 493-F2-72/2488, dated the 17th February, 1972.]
- In case of sale by hire-purchase agreement, after the instalments of rent together with interest due thereon has been fully paid under rule 11-A, and amount payable under rule 11-C has also been paid; the transferee shall execute the deed of conveyance in Form 'D' or 'E' as the case may be, in such manner as may be directed by the Estate Officer.]
