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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(b) in Chandigarh Allotment of Plots in Sub-urban Sectors Rules, 1972

(b)"allotment" means the grant by or on behalf of the Chandigarh Administration of the right to use and occupation of any plot to any person and the "allottee" shall be construed accordingly;