Section 3(2) in The Punjab New Mandi Townships (Development and Regulation) Act, 1960
(2)[Subject to the provisions of this section, the State Government may sell, lease or otherwise transfer, by auction, allotment or otherwise, any land or building belonging to or [vested in the State Government, Punjab Agricultural Marketing Board or Market Committee as the case may be] [Substituted vide Punjab Act 16 of 1981.] in any new mandi township on such terms and conditions as it may, subject to any rules that may be made under this Act, deem fit to impose.] [Substituted for the words 'vested in the State Government' by Punjab Act 11 of 2001.]
