Section 3 in Punjab Urban Estates (Sale of Sites) Rules, 1965
3. Sale by auction or allotment [Section 23(2)(a) and 3(2)].
- The sites in an urban estate shall be sold by the State Government or by such authority as the State Government may appoint in this behalf, by auction or allotment. For the purpose of proper planning and development of an urban estate sites may be reserved for groups of individuals or for persons practising any profession or carrying on any occupation, trade or business.
