Section 3 in Chandigarh Allotment of Plots in Sub-urban Sectors Rules, 1972
3.
Subject to the control of the Chief Administrator, Chandigarh, the Competent Authority shall be responsible for the maintenance and control of plots in the Sub-Urban sectors, the realization of rent, eviction of persons occupying such plots. The Competent Authority shall have powers -(a)to make allotment of plots;(b)to receive all payments of money under these rules;(c)to re-enter, retake or resume possession of any plot, whenever required or to order the removal of an unauthorised occupant of a plot;(d)to issue notices to the occupants of plots for and in connection with the recovery of rent, electric charges or any other duties, for ejectment, re-entry or retaking possession of the plots or for the breach of any other terms and conditions of the agreement by the allottees;(e)to prescribe forms or registers and rent receipt and other records which it considers necessary.
