Section 29 in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
29.
Notwithstanding anything contained in rules 4, 5 and 6, the Competent Authority may after spot verification regarding eligibility of any resident of Labour Colony to alternative accommodation, allot tenement or site to residents of Labour Colonies who fulfil the requisite conditions for allotment of tenement or site as the case may be. Reasonable time shall be given to the allottee to shift to the alternative tenement or site and to vacate the area in the Labour Colony.
