Section 2(a) in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977
(a)"Estate Officer" means an Officer appointed as such by the Chief Commissioner, Union Territory, Chandigarh, under the Capital of Punjab (Development and Regulation) Act, 1952, or any other officer upon whom the powers of the Estate Officer have been or are conferred by the Chief Commissioner, Chandigarh.
