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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(7) in Punjab Package Deal Properties (Disposal) Rules, 1976

(7)Mode of recovery of price of land. - Where any land has been transferred to an occupant under these rules, the price of such land shall be payable in instalments, the number of such instalments and amount of each instalment shall be such as may be specified by the State Government from time to time.