Section 3(2) in The Capital of Punjab (Development and Regulation) Act, 1952
(2)The consideration money for any transfer under sub-section (1) shall be paid to the [Central Government] [Substituted for the words 'State Government' by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.] in such manner and in such instalments and at such rate of interest as may be prescribed.
