Section 7 in Chandigarh (Sale of Sites and Buildings) Rules, 1960
7. Delivery of Possession.
- [Section 3] - The possession of the site or building shall be given to the transferee after the acceptance of the allotment within the prescribed period and after payment of the price as specified in sub-rule (4) of rule 5, [and in the case of transfer by hire-purchase agreement, the possession of the site or building shall be given to the hirer after he has paid the requisite amount under sub-rule (4) of rule 6C and has executed the hire-purchase agreement prescribed under rule 6D] [Added - Vide Chandigarh Administration Notification No. UT. 492-F2-72/2488, dated the 17th February, 1972.].
