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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(b) in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977

(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.