Section 8A in Chandigarh (Sale of Sites and Buildings) Rules, 1960
8A. Conveyance Deed for Sale by Allotment.
- In case of sale by allotment after making payment of the sale price as specified in sub-rule (4) of rule 5, 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.
