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State of Punjab - Section

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

(6)Default in the payment of price. - In the event of default, in the payment of the balance or any instalment, in relation thereto, the Tehsildar (Sales) or Naib-Tehsildar (Sales) may cancel the transfer, forfeit the amount already paid and resume the property, after notice to the defaulter.