Section 3(3) in The Capital of Punjab (Development and Regulation) Act, 1952
(3)Notwithstanding anything contained in any other law for the time being in force, until the entire consideration money together with interest or any other amount, if any, due to the Central Government on account of the transfer of any site or building, or both, under sub-section (1) is paid, such site or building, or both, as the case may be, shall continue to belong to the Central Government.] [Sub-section (3) of section 3 substituted by the Capital of Punjab (Development and Regulation) Chandigarh Amendment) Act, 1973 Central Act, No. 17 of 1973 (Section 2).[]
