Section 5(1) in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983
(1)The reserve sale price in respect of all the residential plots shall be fixed by the Trust in accordance with the guidelines specified [in the Annexure appended to these rules :Provided that after fixation of the said price, the same shall be re-fixed for the subsequent years by the Trust provided there shall be a minimum increase of not less than ten per cent annum in the rates so re- fixed.] [Substituted by Punjab Notification No. G.S.R. 66/P.A. 4/1922/Section 73/Amendment (5)/2006, dated 11.12.2006.]
