Section 2(e) in Punjab Urban Estates (Sale of Sites) Rules, 1965
(e)[] [Add made vide Notification Published in Pb. Gaz. (Extra) L.S. Part III dated 14.3.1966.] "tentative price" means such sum of money as may be determined by the State Government from time to time, in respect of the sale of a site by allotment, having regard, among other matters, to the amount of compensation awarded by the Collector under the Land Acquisition Act, 1894, for the land acquired by the State Government of which the site sold forms a part.]
