Section 3 in The Capital of Punjab (Development and Regulation) Act, 1952
3. Power of Central Government in respect of transfer of land and buildings in Chandigarh.
(1)[Subject to the provisions of this section, the Central Government may] [Substituted for the words 'The Central Government may' by the Capital of Punjab (Development and Regulation) (Chandigarh Amendment) Act, 1973 - Central Act No. 17 of 1973.] sell, lease or otherwise transfer, whether by auction, allotment or otherwise, any land or building belonging to the Government in Chandigarh on such terms and conditions as it may, subject to any rules that may be made under this Act, think fit to impose.(2)The consideration money for any transfer under sub-section (1) shall be paid to the [Central Government] [Substituted for the words 'State Government' by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.] in such manner and in such instalments and at such rate of interest as may be prescribed.(3)Notwithstanding anything contained in any other law for the time being in force, until the entire consideration money together with interest or any other amount, if any, due to the Central Government on account of the transfer of any site or building, or both, under sub-section (1) is paid, such site or building, or both, as the case may be, shall continue to belong to the Central Government.] [Sub-section (3) of section 3 substituted by the Capital of Punjab (Development and Regulation) Chandigarh Amendment) Act, 1973 Central Act, No. 17 of 1973 (Section 2).[]
