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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(3) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

(3)The sites developed or to be developed by the Chandigarh Housing Board in the sites and services complex may be allotted to the persons eligible under this scheme on hire purchase basis on a price to be determined by the Chandigarh Housing Board.