Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act] State of Punjab - Subsection Section 27(2)(a) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979 (a)the licensee is offered a tenement and he fails to occupy the same within 15 days of such offer: