Section 6A in Chandigarh (Sale of Sites and Buildings) Rules, 1960
6A. [ Transfer by Hire-Purchase Agreement. [Rules 6-A to 6-D, inserted after rule 6, - vide Chandigarh Administration No. U.T. 492-F2-72/2488, dated the 17th February, 1972.]
- Notwithstanding anything contained in rule 3 the Government may transfer any site or building at Chandigarh by hire-purchase agreement and for the purpose of proper planning and development of Chandigarh may reserve any site or building for transfer by hire purchase agreement to any class or category of persons.]
