Section 2(a) in Punjab Urban Estates (Sale of Sites) Rules, 1965
(a)"Act" means the Punjab Urban Estates (Development and Regulation) Act, 1964;(aa)[ "additional price" means such sum of money as may be determined by the State Government, in respect of the sale of a site by allotment, having regard to the amount of compensation by which the compensation awarded by the Collector for the land acquired by the State Government of which the site sold forms a part, is enhanced by the Court on a reference made under Section 18 of the Land Acquisition Act, 1894, and the amount of cost incurred by the State Government in respect of such reference. [Insterted according to Notification Published in Pb. Gaz. (Extra) L.S. Part III dated 14.3.1966.]
