Section 2(b) in Haryana Urban Development (Disposal of Land & Buildings) Regulations, 1978
(b)"Additional Price" and "Additional Premium" means such sum of money as may be determined by the Chief Administrator in respect of the sale or lease of land or building by allotment, which may become payable by the transferee or lease with respect to land or building sold or leased to him in a sector on account of the enhancement of compensation of any land or building in the same sector by the court on a reference made under section 18 of the Land Acquisition Act, 1894, and the amount of cost incurred in respect of such reference.
