Section 30 in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
30.
(1)Notwithstanding anything contained in this scheme, the Chief Commissioner may on compassionate grounds in case of extreme hardship, allot a tenement or site to any person who is not a recognised resident or a bona fide resident of a labour colony.(2)The Chief Commissioner, Chandigarh may allot land to any educational, cultural or a religious institution, under this scheme on such licence fee and subject to such terms and conditions as he may determine.
