Section 6(d) in Chandigarh Allotment of Low Cost Tenements on Lease and Hire Purchase Basis Scheme, 1979
(d)to issue notices to the allottees/occupants of tenements for or in connection with the recovery of premium along with interest, ground rent, electricity charges or any other dues or for ejectment, re-entry or re-taking possession of tenements for the breach of any other terms and conditions of allotment: and
