Section 6 in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
6.
(1)The Competent authority may fix time and date for the actual shifting of the residents of a Labour Colony and notice thereof shall be published by him in such manner as he may deem fit.(2)Every resident of the Labour Colony shall be bound to vacate the same during the time and date specified by the Competent Authority whether or not an alternative site has been alloted to him.(3)All residents of a Labour Colony shall be entitled to remove their belongings and the superstructure at their own expense within the period prescribed for vacating the Colony and any person who fails to vacate the Labour Colony during the time and on the date specified in this behalf, shall be liable to be removed in accordance with the process of law.
