Section 27(1)(iii) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(1)(iii) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

(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:

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State of Punjab - Subsection

Section 27(1)(iii) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979