Section 22(10) in Chandigarh (Sale of Sites and Buildings) Rules, 1960
(10)In the event of [(A) non-payment of any instalment on due date by the transferee or (B) the breach by the transferee of any of the terms and conditions contained in this deed and to be performed and observed by him, it shall be lawful for the Estate Officer notwithstanding the waiver of any previous cause or right for re-entry, to enter into and upon the said site or building thereon or any part thereof and to repossess, retain and enjoy the same as to his former estate and the transferee shall not be entitled to a refund of the purchase money or any part thereof or to any compensation whatsoever on account of such resumption] [Omit A to B if full price paid.].
