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State of Punjab - Section

Section 7 in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977

7.

The eligible person shall furnish an application to the Estate Officer in form "A" appended to this scheme which will be supplied by Estate Officer on demand free of cost within 10 days of the publication of the notice. He shall also furnish an affidavit duly attested by a Magistrate Ist Class/Oath Commissioner affirming all facts which make him eligible for allotment of a booth.