Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Punjab - Subsection Section 3(c) in Chandigarh Allotment of Plots in Sub-urban Sectors Rules, 1972 (c)to re-enter, retake or resume possession of any plot, whenever required or to order the removal of an unauthorised occupant of a plot;
