Section 5A in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000
5A. [ Surrender of plot, Section 18. [Added by Haryana Notification No. 2709-Agri.S(3)-2004/19372, dated the 11th November, 2004.]
- If any plot holder wishes to surrender the plot, the Market Committee shall accept the surrender of plot and will refund the deposited amount after deducing ten per cent of the cost of the plot and due payable interest. For the purpose of calculation of interest, the date of application of surrender shall be deemed to be the date of surrender.]
