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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(3) in Pepsu Townships Development Board Disposal of Property Rules, 2003

(3)All sales made by allotment shall be priced by the Board in consultation with the State Government keeping in view the market value of the property, development charges and the price of latest auction, held the area.