Section 3(1) in The Capital of Punjab (Development and Regulation) Act, 1952
(1)[Subject to the provisions of this section, the Central Government may] [Substituted for the words 'The Central Government may' by the Capital of Punjab (Development and Regulation) (Chandigarh Amendment) Act, 1973 - Central Act No. 17 of 1973.] sell, lease or otherwise transfer, whether by auction, allotment or otherwise, any land or building belonging to the Government in Chandigarh on such terms and conditions as it may, subject to any rules that may be made under this Act, think fit to impose.
