Section 3(c) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
(c)"Family Unit" means a family consisting of a person, his spouse, children and other relations dependent upon and residing with him and it includes earning sons and married daughters residing with him provided they have not attained the age of 21 and 18, respectively. Married or earning sons above the age of twenty-one and married daughters above the age of eighteen, shall be considered as a separate family unit.
