Section 10A in Chandigarh Allotment of Low Cost Tenements on Lease and Hire Purchase Basis Scheme, 1979
10A.
Notwithstanding anything contained in clauses 8, 9 and 10 an allottee who is unable to pay the earnest money of 25 per cent in the manner laid down therein may be permitted to pay the entire amount to premium in such number of instalments as indicated in clause 10. The allottee who opts to pay the entire premium in instalments shall also have to pay interest at the rate of 7 per cent per annum.
