Section 5A in Punjab Urban Estates (Sale of Sites) Rules, 1965
5A. [ Liability to pay additional price [Sections 23(2)(a) and (b) & 3(2) and (3). [Insertion made vide Notification dated 14.3.1966.]
(1)In the case of sale of a site by allotment, the Transferee shall be liable to pay to the State Government, in addition to the tentative price thereof, the additional price, if any, determined in respect thereto under these rules.(2)The additional price shall be payable by the Transferee within a period of thirty days of the date of demand made in this behalf of the Estate Officer.]
