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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(3) in The Punjab Security of Land Tenures Rules, 1956

(3)The lump sum or the first instalment of purchase price shall be deposited in Government treasury, or a sub-treasury or paid to the Assistant Collector I Grade, having jurisdiction, within 15 days of his determining the value of the land and every subsequent instalment within fifteen days of the date on which it becomes due.]