Section 2(b) in Chandigarh Allotment of Low Cost Tenements on Lease and Hire Purchase Basis Scheme, 1979
(b)"Hire Purchase Period" means such period as may be specified for continuance of tenancy and on the expiry of which hirer becomes owner (attains lease-hold rights for 99 years) after payment of all dues and execution of conveyance/lease deed.
