Section 6(1) in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983
(1)The sale price in respect of residential plots and multi-storeyed houses shall be fixed as under :-(i)in the case of plots measuring up to 200 square yards and multi- storeyed houses, the reserve sale price;(ii)in the case of plots measuring 250 square yards, 300 square yards and 400 square yards, one and a half time the reserve sale price;(iii)in the case of plots measuring 500 square yards, double the reserved sale price :Provided that the Trust may, with the approval of the Government give land free of cost or charge lesser price than the reserve sale price in respect of allotment of land for institutional purposes.Note. - In the case of preferential plots i.e. corner plots, 10 per cent of the sale price shall be charged extra.
