Section 4B(7) in Punjab Package Deal Properties (Disposal) Rules, 1976
(7)Notwithstanding anything contained in sub-rule (6) the State Government or an officer authorised by it in this behalf of notification, may by an order in writing, allow a person to pay the price of the land within such period as may be specified in the said order on payment of interest at such rate as may be specified by the Government, from time to time, by notification.
