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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2)(a) in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977

(a)The applicant must himself be running to shop in the Transit Site, Sector 34. Mere ownership unless accompanied by actual physical possession of temporary building/structure shall not be sufficient to make a person eligible for alternative booths.