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 2] [Entire Act] State of Punjab - Subsection Section 2(d) in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977 (d)"Premium" means the price paid or promised to be paid for the transfer of right to use the booth.
