Section 10(7) in Pepsu Townships Development Board Disposal of Property Rules, 2003
(7)The allotment of properties shall be made by a method, given in the notice, inviting applications, based on the resolution adopted by the Board for disposal of such property. The Administrator shall issue an allotment letter to each purchaser, whose application is accepted for allotment. The allotment letter shall be define the nature, extent, distinction of property and shall also lay down the total price of the property, mode of payment, effect of non-payment and penalties.
