Section 6B in Chandigarh (Sale of Sites and Buildings) Rules, 1960
6B. Rent Payable under Hire-Purchase Agreement.
- Reserve sale price determined by the Central Government from time to time for sale by hire purchase agreement under rule 4 less the amount of rupees one hundred shall constitute the rent of the site or the building as the case may be, and shall be payable as such in the manner prescribed under rule 11A.
