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State of Haryana - Section

Section 8 in Punjab Urban Estates (Sale of Sites) Rules, 1965

8. [ Conveyance deed. [Substituted by Notification GSR 227 dated 21.10.1976.]

- On payment of full amount of the sale price as determined under Rule 4, the transferee shall execute a deed of conveyance in the form given in Schedule `B' or `C' schedule as the case may be, in such manner as may be directed by the Estate Officer.]