Section 12 in Pepsu Townships Development Board Disposal of Property Rules, 2003
12. Completion of sale.
- Section 45(2)(g) - A sale by any of the modes would be deemed to be completed only when all the amounts due to be paid by the applicant, are deposited and a No Objection Certificate is obtained from the office of the Administrator by the transferee and a conveyance deed is executed within a period of six weeks after the payment of full due amount.
