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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(g) in Rules for the Sale of Surplus Rural Properties

(g)Every person declared provisionally by the Tehsildar (Sales) eligible shall pay in cash an amount equal to 25% of the price as determined by the Tehsildar/Naib Tehsildar immediately after the order granting his application is passed. The deposit will be treated as Earnest Money.