Section 5(3) in Punjab Urban Estates (Sale of Sites) Rules, 1965
(3)When ten per cent of the price has been tendered, the State Government or such authority as it may appoint in this behalf allot a site of the size applied for. Intimation of such allotment shall be given to the applicant(s) by registered post given to the applicant(s) by registered post giving the number, dimension, area and [tentative price or final price] [Substituted for the words 'sale price' see notification Dated 14.3.1966] of the site allotted.
