Section 7(1)(iii) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(1)(iii) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

(iii)A person who owns more than one house in any of the Labour Colonies in his own name or in the name of any dependent member of his family, shall be entitled to the allotment of only one tenement or [residential site] [Substituted by Notification published in Chandigarh Administration Gazette (Extraordinary) dated 1.11.1983 page 58.] as the case may be, under this Scheme.

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State of Punjab - Subsection

Section 7(1)(iii) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979