Section 8 in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
8. Limitation on the title of ownership and restrictions on the power of transfer.
- Notwithstanding any provision to the contrary in any other enactment for the time being in force, the purchaser shall not be entitled to sell, mortgage, or otherwise transfer (except by way of lease on monthly basis) any right, title or interest in the site or building so purchased by him till the full price has been paid to Government except with the permission in writing of the [Deputy Commissioner] [Substituted for the word 'Financial Commissioner, Rehabilitation' by Punjab Act 29 of 1952, section 3.].
