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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

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

(h)"Site" means a residential or commercial site created for allotment under this Scheme on which the licensee may at his own expense raise an approved structure and it includes a Transit Site allotted under the Licensing of Tenements and Transit Sites in Chandigarh Scheme, 1975.