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

State of Punjab - Subsection

Section 5(2) in Rules for the Sale of Surplus Rural Properties

(2)When a bid has been accepted by the Settlement Commissioner or other Officer, the bidder shall produce before the Tehsildar (Sales) or any other Officer appointed by the Settlement Commissioner for the purpose, within thirty days of the receipt of such intimation to his of the acceptance of the bid, a challan showing a deposit into the Treasury of the balance of the purchase money.