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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2)(c) in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977

(c)Application for allotment is made in accordance with the provisions of this scheme within the time allowed in this behalf or within such time as the Estate Officer permits in this behalf for good and sufficient reasons.