Section 2 in Chandigarh Allotment of Plots in Sub-urban Sectors Rules, 1972
2.
In these rules unless the context otherwise requires:-(a)"Agreement" means an agreement in Form "C" appended to these rules;(b)"allotment" means the grant by or on behalf of the Chandigarh Administration of the right to use and occupation of any plot to any person and the "allottee" shall be construed accordingly;(c)"Competent Authority" means the Estate Officer or any other officer to whom the powers and functions of the competent authority are entrusted by the Chief Administrator, Chandigarh.(d)"Sub-Urban Sector" means the area specified as such for the allotment of plots to the labourers by the Chief Administrator from time to time;(e)"Labourer" means a person who fulfils conditions prescribed in rule 4 of these rules.
