Section 7 in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948
7. [ Right to transfer. [Substituted for the existing rule 7, Notification No. 10325/S(Reh), dated 11.9.1963.]
- An application by the purchaser seeking permission for transfer under section 8 of the Act stating the facts necessitating the sale, transfer or mortgage, and duly verified in the manner prescribed by the Civil Procedure Code, shall be presented to the Deputy Commissioner of the district. The Deputy Commissioner may permit transfer if the transferee undertakes to abide by all the terms and conditions on which the site or the building was purchased by the transferor.]
