Section 3(3) in The Punjab New Mandi Townships (Development and Regulation) Act, 1960
(3)The consideration money for any transfer under sub-section (2) shall be paid to the [State Government, Punjab State Agricultural Marketing Board or Market Committee as the case may be] [Substituted for the words State Government vide Punjab Act 11 of 2001.] in such manner, in such instalments and at such rate of interest as may be prescribed.
