Section 8 in Chandigarh Allotment of Low Cost Tenements on Lease and Hire Purchase Basis Scheme, 1979
8.
The applications for allotment of tenements under the scheme shall be made to the Estate Officer in form 'A' appended to this scheme and within such time as may be prescribed in this behalf. The applicant shall, however, deposit earnest money @ 10 per cent of the premium at the time of application and shall also furnish an affidavit duly attested by a Magistrate First Class/Oath Commissioner affirming all facts which make him eligible for allotment of a tenement under this scheme.
