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State of Punjab - Section

Section 9 in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999

9. Registration and stamp duty.

- [Sections 43 and 18 of Punjab Act 23 of 1961.] - The allottee shall be bear and pay all expenses in respect of execution and registration of the deed of conveyance, including the stamp duty and registration fee payable therefor.