Section 4 in Punjab Urban Estates (Sale of Sites) Rules, 1965
4. [ Sale price. [Substituted by Notification dated 14.3.1966]
- In the case of sale of a site by allotment, the sale price shall be-(a)where such site forms part of the land acquired by the State Government under the Land Acquisition Act, 1894; and(i)no reference under Section 18 thereof is made against the award of the collector or such a reference having been made has failed, the tentative price;(ii)on a reference made under Section 18 thereof the compensation awarded by the Collector is enhanced by the Court, the aggregate of the tentative price and the additional price;(b)in any other case, such final price as may be determined by the State Government from time to time.(2)In the case of sale of a site by auction, the sale price shall be such reserve price as may by determined by the State Government from time to time or any higher price determined as a result of bidding in an open auction.]
