Section 6 in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948
6. Sale price of building.
- The sale price of the building in case of private treaty shall be equal to the actual cost of the building plus the reserve price of the site, determined in the manner provided in rule 3(ii).[7. Right to transfer. - An application by the purchaser seeking permission for transfer under section 8 of the Act stating the facts necessitating the sale, transfer or mortgage, and duly verified in the manner prescribed by the Civil Procedure Code, shall be presented to the Deputy Commissioner of the district. The Deputy Commissioner may permit transfer if the transferee undertakes to abide by all the terms and conditions on which the site or the building was purchased by the transferor.] [Substituted for the existing rule 7, Notification No. 10325/S(Reh), dated 11.9.1963.]
