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[Cites 0, Cited by 0] [Section 22(11)] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(11)(c) in Chandigarh (Sale of Sites and Buildings) Rules, 1960

(c)the expression "transferee" used in these presents shall include, in addition to the said, his lawful heirs (permitted), successors, representatives, assignees, transferees, lessees, and any person or persons in occupation of the said site or building erected thereon with the permission of the Estate Officer.