Section 2 in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977
2.
In this scheme, unless the context otherwise requires:-(a)"Estate Officer" means an Officer appointed as such by the Chief Commissioner, Union Territory, Chandigarh, under the Capital of Punjab (Development and Regulation) Act, 1952, or any other officer upon whom the powers of the Estate Officer have been or are conferred by the Chief Commissioner, Chandigarh.(b)"Lease" means, the transfer by or on behalf on the Chandigarh Administration of the right to use and occupation of any booth to any person and the term "Lease"shall be construed accordingly.(c)"Lease Deed" means a deed in form "B" appanded to his Scheme.(d)"Premium" means the price paid or promised to be paid for the transfer of right to use the booth.
