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State of Punjab - Section
Section 18 in Chandigarh (Sale of Sites and Buildings) Rules, 1960
18. Form of Notice.
- [Section 22 (2) (c)] - The notice under rule 11 shall be in [Form F] [Substituted for the words 'Form D' by ibid.]. It may be served on an individual or a group of individuals, either personally or by post or by affixing it on a conspicuous part of the building or site or by beat of drum.Form A[See Rule 5(1)]Application for the purchase of a Building site/Building in ChandigarhToThe Estate OfficerCapital Project, ChandigarhSir,I/We constituting a group request that I/We may be sold the building site/sites/building/buildings as stated below in Chandigarh :-| Sector | Size of site in Marlas or Kanals or description of Building | No. of site or building |