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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(4) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

(4)The amount shall be payable either in lumpsum or in instalments. Where the allottee intends to pay this amount in instalments, the same shall be payable in five equated monthly instalments together with interest at the rate of 7% per annum.