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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2)(d) in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977

(d)The person does not own whether on free-hold or lease-hold basis a commercial site/building in Union Territory, Chandigarh either in his own name or in the name of his wife or any dependent member of his family.