Section 23 in Pepsu Townships Development Board Disposal of Property Rules, 2003
23. Transfer of property.
- Section 45(2)(g) - The Board shall not transfer the property to the transferee till the time he pays all the amounts due to the Board including interests and penality, if any, and obtains a No Objection Certificate from the office of the Administrator. The Board may impose levy of transfer fee as may be decided by the Board from time to time.
