Section 11 in Allotment of Sites on Lease-hold basis to Auto Spare Part Dealers and Auto Repair Mechanics in Chandigarh Scheme, 1996
11. Execution of lease-deed.
- (i) After payment of full premium, lessee shall execute a lease deed in the prescribed form in such manner as may be directed by the Estate Officer.(ii)If the lessee fails to execute a lease deed in accordance with sub-clause (i) above, the Estate Officer may cancel the lease provided that before taking action as aforesaid, the Estate Officer shall afford to the lessee reasonable opportunity of being heard.
