Section 3(d) in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977
(d)to issue notices to the lessee/transferees/occupants of booths or in connection with the recovery of premium alongwith interest, ground rent, electricity charges or any other dues for enjoyment, re-entry or retaking possession of booths or for the breach of any other terms and conditions of lease by them; and
