Section 23 in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991
23.
The allottee shall abide by the provisions of the Capital of Punjab (Development and Regulation) Act, 1952 and the Rules framed thereunder from time to time. He shall also abide by the provisions of the Chandigarh Lease Hold of Sites and Building Rules, 1973 and conditions for the purpose contained in the allotment letter.
