Section 25 in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
25.
(i)The licensees of sites shall be entitled to erect temporary building as defined in rule 2(ii) of the Punjab Capital (Development and Regulations) Building Rules, 1952 at their own expense for a specified period which may be extended from time to time.(ii)On the expiry of the period referred to in sub-rule (i), the licensee shall be liable to vacate the site and remove the super-structure at his own expenses for which shall not be entitled to any compensation.
