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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Punjab - Subsection

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

(ii)A family unit of a recognised resident shall be entitled to allotment of a tenement provided he fulfils all the conditions laid down under this scheme.