Section 7 in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948
7. Restriction on transfer. - Transfer of any right, title or interest will be permitted freely after the whole purchase price has been paid. Prior to that transfer of any interest in the site shall be permitted only with the sanction of the Financial Commissioner, Rehabilitation, which shall not ordinarily be given except in cases in which :-
(i)the purchaser has been allotted agricultural land in a district other than the one in which the purchased site is situate; or(ii)the purchaser has set up his permanent business and shifted his residence to a place other than the place where he had purchased the site.In all such cases offer for the transfer of the site must, in the first instance, be made to a refugee at a price not exceeding the cost of the site and the building, if any, erected on it, plus the additional expense, if any, incurred by the transferrer.The decision of the Financial Commissioner, Rehabilitation, will be final.
