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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

(2)Every resident of the Labour Colony shall be bound to vacate the same during the time and date specified by the Competent Authority whether or not an alternative site has been alloted to him.