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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(1) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

(1)Notwithstanding anything contained in this scheme, the Chief Commissioner may on compassionate grounds in case of extreme hardship, allot a tenement or site to any person who is not a recognised resident or a bona fide resident of a labour colony.