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State of Punjab - Section
Section 22 in Chandigarh Allotment of Low Cost Tenements on Lease and Hire Purchase Basis Scheme, 1979
22.
If any difficultly arises in giving effect to the provisions of this scheme, the Chief Administrator may make such provisions or give such directions not inconsistent with the provisions of this scheme.Form 'A'Application for allotment of a tenement in ChandigarhToThe Estate Officer,Chandigarh Administration.Sir,I/We ---------------------- request that I/We may be allotted on 99 years lease-hold and hire-purchase basis the tenement as stated below in Chandigarh:-| Sector | Description of building | Number of building |