Section 4 in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
4.
(1)The competent authority may prepare a phased plan for clearing the Labour Colonies of all residents according to the anticipated availability of alternative tenements/sites and may implement such plan in accordance with the provisions of this Scheme.(2)Before implementing the plan mentioned in sub-rule (1), the competent authority shall terminate all subsisting leases in Labour Colonies by serving the lessees with 15 days clear notice ending with the expiry of the month of tenancy.(3)A general notice of at least 30 days shall be given by the competent authority, before the residents of the Labour Colony are required to vacate the colony or part thereof.(4)The notice shall be published in such manner as the competent authority may deem fit and also by beat of drum in the area concerned.
