Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Punjab - Subsection Section 14(5) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979 (5)In default of payment of any two instalments by the due date, the lease shall be liable to be cancelled by the competent authority after notice in writing.
