Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(1)(a) in Chandigarh (Sale of Sites and Buildings) Rules, 1960

(a)The transferee shall enjoy the right of possession and enjoyment so long as he [(A) continues paying his instalments on the due dates or such extended time] [Omit A to B if full price paid.], as the Estate Officer may allow in writing and otherwise (B) abides by the terms and conditions of sale.
(A)[ (1) (b) The vendor shall have a first and paramount charge over the said site for the unpaid portion of the purchase price, and save with the sanction of the Estate Officer, the transferee shall have no right to transfer by way of sale, gift, mortgage or otherwise the site or any right, title or interest therein (except by way of lease on a monthly basis) till such time as the full purchase price is paid to the vendor (B).] [Omit A to B if full price paid.]