Section 16 in Allotment of Sites on Lease-hold basis to Auto Spare Part Dealers and Auto Repair Mechanics in Chandigarh Scheme, 1996
16.
Notwithstanding anything to the contrary, the allotment of sites under this Scheme shall be subject to the provisions of the Capital of Punjab (Development and Regulation) Act, 1952 and Chandigarh Lease-hold of Sites and Building Rules, 1973 and further such instructions and orders/amendments made hereunder by the Chandigarh Administration from time to time.
