Section 20 in Chandigarh Allotment of Low Cost Tenements on Lease and Hire Purchase Basis Scheme, 1979
20.
In case any instalment of premium under clause 10/10A is not paid by the allottee by the tenth of the month following the month in which it falls due, a notice shall be served on the allottee calling upon him to pay the instalment within fifteen days together with penalty which may extend to ten per cent of the instalment payable. If the payment is not made within the said period as may be determined by the Estate Officer but not exceeding three months in all, from the date on which the instalment was originally due, the Estate Officer shall, cancel the lease and forfeit whole or part of the premium and the ground rent, if any, paid in respect thereof, which in no case shall exceed 10 per cent of the total amount of the premium, interest and rent payable in respect of the tenement.Provided that no order cancelling the lease shall be passed unless the lessee has been given a reasonable opportunity of being heard.
