Section 4(1) in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977
(1)The allotment/transfer of booths on lease-hold basis shall be made:-(i)to the shop-keepers of the Nehru and Shastri Markets, Sector 22-C, Chandigarh, or(ii)to the shop-keepers of Mig Cabin in Sectors 32 and 47, or(iii)to the shop-keepers squatters of Bajwara who were rehabilitated temporarily in the Transit Sites, Sector 34-C, Chandigarh.(iv)[ To the sub-lessees of the original lessees of temporary booth sites as mentioned in clause (i) to (iii).] [Clause (iv) added vide Chandigarh Administration notification dated 28.5.1990.]
