Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(d) in Chandigarh Allotment of Low Cost Tenements on Lease and Hire Purchase Basis Scheme, 1979

(d)The applicant does not own, whether on free-hold, lease-hold or hire purchase basis a residential or a site in Chandigarh or in any of the Urban Estates of Mohali or Panchkula in his own name or in the name of his spouse or any of his dependent relations including un-married children.