Section 11D(4) in Chandigarh (Sale of Sites and Buildings) Rules, 1960
(4)The applicant shall unless he refuses to accept the re-transfer, deposit within 30 days 25 per cent of the consideration of the retransfer. The remaining 75 per cent of the said consideration shall be paid in three annual equated instalments alongwith interest at the rate of 7 per cent per annum. The first instalment shall become payable after one year from the date of retransfer. In case any instalment is not paid by the applicant by the due date it shall be deemed as if no retransfer had come into effect.
