Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Punjab - Subsection Section 4(2) in Chandigarh (Sale of Sites and Buildings) Rules, 1960 (2)In case of sale by auction, the sale price shall be the reserve price or any higher price determined as a result of bidding in open auction.
