Section 11C in Chandigarh (Sale of Sites and Buildings) Rules, 1960
11C. [ Option to purchase under Hire-Purchase Agreement. [Rules 11A to 11C inserted - vide Chandigarh Administration Notification No. U.T. 492-F2-72/2488, dated 17th February, 1972. ]
- In case all the instalments of rent together with interest are paid under rule 11A, it shall be optional for the hirer to purchase the site or the building, as the case may be, by further paying rupees one hundred.]
