Section 33 in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
33.
The Chandigarh Licensing of Tenements and Transit Sites in Chandigarh Scheme, 1975 as amended from time to time, is hereby repealed.Form "A"[See Rule 5(1)]Application for obtaining licence of a tenement siteToThe Competent Authority,under the Licensing of Tenements and Sites andServices in Chandigarh Scheme 1979,Chandigarh Administration, Chandigarh.Sir,I, ..... son/daughter/wife/widow of ..... request that I may be granted a licence of a tenement site in Chandigarh.
