Section 8 in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977
8.
Every lessee of temporary site/sites in transit site, Sector 34-C shall have to vacate the site within 30 days of the allotment of booth. He shall have to remove the malba and his belongings from the site at his own expense within the prescribed period. Any person who fails to vacate the site during the time specified in this behalf, shall be removed according to law.
