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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(h) in Rules for the Sale of Surplus Rural Properties

(h)When the transfer is approved by the Settlement Commissioner or other officer empowered to do so, the transferee shall produce before the Tehsildar (Sales) within 30 days of the receipt of the intimation by him of such approval, a challan showing a deposit into the treasury of the balance price.