Section 27 in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
27.
(1)The competent authority shall cancel the allotment of site/tenement if it is found:-(i)that the allotment has been obtained in respect of a tenement or a site by supplying false information suppressing true facts:Provided that no licence shall be cancelled on this ground unless the licensee is given an opportunity of being heard;(ii)if the licensee fails to vacate the labour colony by the date and time prescribed in this behalf under this scheme;(iii)if the allottee fails to deposit licence fee in spite of the service of notice of demand for a period of three months, whether consecutively or otherwise:(iv)if the allottee acquires any land/building either in his name or in the names of any member of his family dependent on him, whether on free-hold or lease-hold basis in the Union Territory of Chandigarh.(2)Licence in respect of a site may also be cancelled if:-(a)the licensee is offered a tenement and he fails to occupy the same within 15 days of such offer:(b)he contravenes the provisions of Punjab Capital (Development and Regulations) Building Rules, 1952 in putting up a temporary building;(c)he unauthorisedly occupies in the Union Territory of Chandigarh any land belonging to the Government other than that allotted under this scheme.
