Section 5 in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999
5. Delivery of possession.
- [Sections 43 and 18 of Punjab Act 23 of 1961.] - The possession of the site shall be given to the allottee by the [Estate Officer] [Substituted for the words 'Secretary of the Committee' by Punjab Government Notification No 4/PA 23/1961 Section 18 and 43/Amd. (1)/2008 dated 2nd January, 2008.] after the acceptance of the allotment and after payment of the twenty-five per cent of the allotment price by the allottee.
