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 4(1)] [Section 4] [Entire Act] State of Punjab - Subsection Section 4(1)(iii) in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977 (iii)to the shop-keepers squatters of Bajwara who were rehabilitated temporarily in the Transit Sites, Sector 34-C, Chandigarh.