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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(d) in Allotment/Transfer of built up Booths on lease hold basis in Chandigarh Scheme, 1993

(d)"Premium" means the price paid or promised for the transfer of lease right to use the booth. The amount of premium shall be determined by the Chandigarh Administration.