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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(11) in Chandigarh (Sale of Sites and Buildings) Rules, 1960

(11)In the event of any dispute or difference at any time arising between the vendor and the transferee as to the true intent and meaning of these presents, and of each and every provision thereof, the property and rights hereby reserved or any of them, or in any manner incidental or relating thereto, the said dispute or difference shall be referred to the Chief Administrator, whose decision thereon shall be final and binding on the parties hereto.If and so long as the transferee shall fully perform and comply with and shall continue to so perform and comply with each and all the terms and conditions herein made and provided but not otherwise the vendor will secure the transferee in full and peaceful enjoyment of the right and privileges herein and hereby conveyed and assured.And it is hereby agreed and declared that unless a different meaning shall appear from the context -
(a)the expressions "Chief Administrator" and "Estate Officer" shall mean the officers so appointed by the Central Government, under the provisions of the Capital of Punjab (Development and Regulation) Act, 1952;
(b)the expression "Vendor" used in these presents shall include in addition to the President of India, the Central Government, and in relation to any matter, or anything contained in or arising out of these presents, every person duly authorised to act or to represent the Central Government in respect of such matter or thing;
(c)the expression "transferee" used in these presents shall include, in addition to the said, his lawful heirs (permitted), successors, representatives, assignees, transferees, lessees, and any person or persons in occupation of the said site or building erected thereon with the permission of the Estate Officer.
In witness whereof the parties hereto have hereunder respectively subscribed their names at the places and on the dates hereinafter in each case specified.Signed by the said (Transferee)_________________ at ____________________________on the ______________day of ____________________________ 19 )In the presence of :-Witnesses:-
Name   One of the these witnesses must be a Magistrate (with hisCourt seal) if the deed is not executed before the Estate Officer
Residence  
Occupation (Signature)
NameResidence (Signature)OccupationSigned by, for, and on behalf of the President of India and setting underhis authority at _______________________ the_______________ day of____________ 19________(Deputy Commissioner- cum-Estate Officer)In the presence of -Witnesses -NameResidence (Signature)OccupationNameResidence (Signature)Occupation[Form C] [Form C substituted - vide Chandigarh Administration Notification No. UT. 3584-F2-69/8092, dated the 1st July, 1969.][See rule 8]Deed of conveyance of site and the building erected thereon sold by Auction to be used as a building for Residential/Commercial purposes in Chandigarh.This indenture made on the ____________day of _________19___, _________, between the President of India (hereinafter called the Vendor) of the one part and ______________, son of ___________in the district of___________(hereinafter called the transferee) of the other part :Whereas the site and the building erected thereon hereinafter described and intended to be hereby conveyed was owned by the vendor in full proprietary right;And whereas the Central Government has sanctioned the sale of the site and the building erected thereon to the transferee in consideration of the sum of Rs. ____ (Rupees _________) for using the same exclusively for __________ (State here residence or trade, as the case may be);
And whereas the transferee has| paid the sumagreed pay| _________________________ Rs._____________(Rupees _______________________)
being the purchase money;Now, therefore, this indenture witnesseth that for the purpose of carrying into effect the said sale and in consideration of the covenants of the transferee hereinafter contained and of the sum of Rs. _____________(Rupees _____________ ) paid by the transferee [(A) as earnest money (the receipt of which the vendor hereby acknowledges) ] [Omit A to B if full price paid.]and the undertaking of the transferee to pay the sum of Rs. _____________ (Rupees _____________)with interest at 6 per cent per annum calculated from the date of auction in three equated yearly instalments, the first instalment being payable on the 10th day of _____________19 _____ (B) the vendor hereby grants and conveys upto the transferee all that piece or parcel of site No. _______________ Street/Shopping Centre __________________ in Sector ________________ area in square yards __________and more particularly described in the plans filed in the office of the Estate Officer signed by the Estate Officer aforesaid and dated the ____________day of _________ 19____, hereinafter called the said building for the aforesaid purpose.To have and to hold the same unto and to the use of the transferee subject to the exceptions, reservations, conditions, covenants hereinafter contained and each of them that is to say :-