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State of Punjab - Section

Section 15 in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979

15. Have you satisfied yourself that the transaction would result in your acquiring an undisputed title to the house (enclose an attested copy of the letter from the seller that subject to settlement/payment of the price he can hand over to the applicant the vacant possession of the house within a period of two months from the date of the letter.)