Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5A] [Entire Act] State of Haryana - Subsection Section 5A(2) in Punjab Urban Estates (Sale of Sites) Rules, 1965 (2)The additional price shall be payable by the Transferee within a period of thirty days of the date of demand made in this behalf of the Estate Officer.]
