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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Haryana - Subsection

Section 5A(1) in Punjab Urban Estates (Sale of Sites) Rules, 1965

(1)In the case of sale of a site by allotment, the Transferee shall be liable to pay to the State Government, in addition to the tentative price thereof, the additional price, if any, determined in respect thereto under these rules.