Section 3(d) in Allotment/Transfer of built up Booths on lease hold basis in Chandigarh Scheme, 1993
(d)To issue notice to the lessees/transferees/occupants of booth for or in connection with the recovery of premium along with interest, ground rent, or any other dues, for ejectment, re-entry or re-taking possession of booth for the breach of any other terms and conditions of lease by them; and
