Section 6 in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999
6. Conveyance deed in the case of sale by allotment or by auction.
- [Sections 43 and 18 of the Punjab Act 23 of 1961.] - In the case of sale by allotment or by auction, as the case may be, the allottee shall execute the deed of conveyance in Form 'B', after making payment of full price of the plot.
