Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 6D in Chandigarh (Sale of Sites and Buildings) Rules, 1960 6D. Hire-Purchase Agreement. - The hirer shall execute a hire-purchase agreement in form "AAA" before the possession of the site or building is given to him.
