Section 24 in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991
24.
After payment of Ist instalment of the premium and amount of security, the lessee shall execute a hire purchase agreement [amended form "C" appended to these rules] [Substituted vide Chandigarh Administration Gazette (Extraordinary) dated 11.2.1993] in such manner as may be directed by the Competent Authority within 6 months from the date of allotment or within such extended period as the competent authority may for good and sufficient reasons permit and get the same registered with the Sub-Registerar, Chandigarh.
