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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(vii) in Allotment of Sites on Lease-hold basis to Auto Spare Part Dealers and Auto Repair Mechanics in Chandigarh Scheme, 1996

(vii)When 10 per cent of the premium has been so tendered, the Estate Officer shall, subject to such directions as may be issued by the Chief Administrator in this regard, issue a letter of intent to the applicants successful in the draw of lots, by registered post intimating the number, sector, approximate area, premium and the ground rent of the site proposed to be allotted to the applicant. The Estate Officer shall also simultaneously forward a list of each such category of successful applicants to the Chandigarh Housing Board for construction of the respective categories of superstructure on the allotted sites on behalf of the lessees. The precise dimensions of the sites and superstructures shall be fixed by the Chandigarh Administration.