Section 4 in Allotment/Transfer of built up Booths on lease hold basis in Chandigarh Scheme, 1993
4.
The allotment/transfer of built-up booth on lease hold basis shall be made to the shopkeepers of Attawa Market (now Sector 42-B and Sector 43-A), subject to the following conditions, namely:-(a)The applicant himself had been running a shop in Attawa and his name is included in the survey list; which was conducted at the time of demolition in the year 1986-87.(b)The person does not own, whether on free hold or lease hold basis, commercial site/building in the Union Territory, Chandigarh, either in his own name or in the name of his wife or any dependent member of his family.(c)Application for allotment is made in accordance with the provisions of the Scheme within the time allowed in this behalf or within such time as the Competent Authority permits in this behalf for good and sufficient reasons.
