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[Cites 0, Cited by 0] [Section 11D] [Entire Act]

State of Punjab - Subsection

Section 11D(3) in Chandigarh (Sale of Sites and Buildings) Rules, 1960

(3)The prevailing price shall be assessed by the Estate Officer or such other authority as may be prescribed by the Chief Administrator and in doing so the Estate Officer or such other authority shall give the applicant reasonable opportunity of being heard. The assessment made by the Estate Officer shall be final.