Section 10 in Punjab Urban Estates (Sale of Sites) Rules, 1965
10. [ Payment in lump sum or instalments [Sections 23(2)(b) and 3(3)]. [Substituted by Notification dated 14.3.1966.]
- In the case of any particular sale of site by allotment or by auction, the State Government may decide that balance of seventy-five per cent of the [tentative price of final price or, as the case may be, the sale price] after payment of twenty-five per cent of the price specified in sub- rules (2) and (4) of Rule 5 in the case if sale by allotment and in Rule 6 in the case of sale by auction, may be paid in lump sum or in annual equated instalments not exceeding [six] [Substituted for 'three' by Notification dated 21.10.1976].
