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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(3) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

(3)If the amount of loan is not paid by the previous allottee within such period as mentioned in sub-rule (2), the competent authority may cancel the allotment of tenement made in his name.