Section 21 in Pepsu Townships Development Board Disposal of Property Rules, 2003
21. Cancellation of sale or allotment.
- Section 45(2)(g) - If at any stage, it comes to the notice of the Board that the transferee was not eligible to get the property of the Board transferred in his name or he got the allotment of the property by giving false facts or for any reason, which in the opinion of the Board was not in accordance with the terms and conditions of the Board for disposal of the property, the Administrator may recommend to the Board for cancellation of allotment of such a property. In such case, the Board may forfeit the initial amount deposited by the transferee.
