Section 3(g) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
(g)"Recognised Resident" means:-(i)a bona fide resident of a Labour Colony since 1971 whose income does not exceed Rs. 500/-; or(ii)a bona fide resident of a Labour Colony since 1974 whose monthly family income is above Rs. 350/- but below Rs. 500/-.(iii)[ a bona fide lessee - squaller of erstwhile Bajwara or any part thereof, whose monthly income does not exceed Rs. 500/-] [Added by Notification published in Chandigarh Gazette (Extraordinary) dated 23.8.1984.]
