Section 8 in Chandigarh (Sale of Sites and Buildings) Rules, 1960
8. [ Conveyance Deed for Sale by Auction. [Substituted for rule 8 - vide Chandigarh Administration Notification No. UT. 3584-F2-69/8092, dated the 1st July, 1969.]
- In case of sale by auction after making payment of the sale price as specified in rules 6 and 10, the transferee shall execute the deed of conveyance in Form 'B' or 'C' as the case may be, in such manner as may be directed by the Estate Officer.]
