Section 2 in Allotment/Transfer of built up Booths on lease hold basis in Chandigarh Scheme, 1993
2.
In this scheme, unless the context otherwise requires:-(a)"Competent Authority" means the Estate Officer or any other officer duly authorised by him in this behalf.(b)"Lease" means the transfer by or on behalf of the Chandigarh Administration of the right to use and occupation of any built up booth to any person and the terms "Lessee" shall be constructed accordingly.(c)"Lease Deed" means a deed in Form "B" appended to this scheme.(d)"Premium" means the price paid or promised for the transfer of lease right to use the booth. The amount of premium shall be determined by the Chandigarh Administration.
