Section 6 in Chandigarh Allotment of Low Cost Tenements on Lease and Hire Purchase Basis Scheme, 1979
6.
The Estate Officer shall have the powers:-(a)to make the allotment of tenements:(b)to receive all payments of money under this Scheme;(c)to re-enter, re-take or resume possession of any tenement whenever required or to order removal of persons in unauthorised occupation of the tenement;(d)to issue notices to the allottees/occupants of tenements for or in connection with the recovery of premium along with interest, ground rent, electricity charges or any other dues or for ejectment, re-entry or re-taking possession of tenements for the breach of any other terms and conditions of allotment: and(e)to prescribe forms, registers, receipts and any other records considered necessary.
