Section 7 in Allotment of Sites on Lease-hold basis to Auto Spare Part Dealers and Auto Repair Mechanics in Chandigarh Scheme, 1996
7. Issue of Allotment Letter and Delivery of Possession.
- After the draw of lots and on receipt of the list of successful applicants from the Estate Officer as in clause 5(vi), the Chandigarh Housing Board shall issue letters to the successful applicants for the deposit of instalments for financing the constructing of the superstructures on the allotted site. It shall be obligatory on the part of the lessee to deposit the amount, as determined by the Chandigarh Administration, with the Chandigarh Housing Board, in accordance with the letter issued by the Chandigarh Housing Board. The Chandigarh Housing Board shall, on receipt of due payments, construct the superstructures and on completion thereof, hand over the same to the Estate Officer. The Estate Officer after receiving a "no dues certificate" issued by the Chandigarh Housing Board with reference to the payment for each unit of the superstructure and after ensuring the payment of the remaining 15% premium of land from the lessee, shall issue allotment letter for the site to the lessee. The actual possession of the site shall be delivered by the Estate Officer to the lessee after the shop/site presently occupied by the lessee is vacated by the lessee and the vacation is verified by the Estate Officer.
