Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 29 in Allotment/Transfer of built up Booths on lease hold basis in Chandigarh Scheme, 1993

29.

The Competent Authority may issue such orders, instructions, directions from time to time which it considers necessary for the achievement of the objectives of this Scheme.Form AApplication for allotment of Booth in ChandigarhToThe Estate Officer (Competent Authority)Chandigarh Administration.Sir,I/We ..... request that I/we may be allotted on 99 years lease hold basis a built-up booth in Chandigarh.