Section 8 in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948
8. Method of payment of instalments.
- The purchaser shall pay the instalment by the 10th of the month in which the instalment falls due, by making a deposit in the Treasury or in such other scheduled bank as may be appointed by the Deputy Commissioner of the district from time to time. An intimation of this fact shall be given by the purchaser to the Deputy Commissioner or such other person as may be appointed in this behalf by him.
