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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(a) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

(a)The applicant must himself be residing in the colony. Mere ownership, unless accompanied by actual physical possession of a building, hut, structure or covered site shall not be sufficient to make a person eligible for alternative allotment.