Section 27(1)(iv) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(1)(iv) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

(iv)if the allottee acquires any land/building either in his name or in the names of any member of his family dependent on him, whether on free-hold or lease-hold basis in the Union Territory of Chandigarh.

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State of Punjab - Subsection

Section 27(1)(iv) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979