Section 7(1)(vi) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

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State of Punjab - Subsection

Section 7(1)(vi) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

(vi)[ All persons who are bona fide residents of labour colonies and whose names are included in the voters' list of 1991 including the Supplement with Ist January, 1991 as date of eligibility for enrolment as a voter under the relevant provisions of Representation of Peoples Act, 1950 and Registration of Electoral Rules, 1960 shall be eligible for allotment of tenements under the said Scheme.] [Substituted by Notification in Chandigarh Administration Gazette (Extraordinary) dated 9.10.1992.]

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State of Punjab - Subsection

Section 7(1)(vi) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979