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[Cites 0, Cited by 0] [Section 19(11)] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(11)(i) in Chandigarh Milk Colony Allotment of Sites Rules, 1975

(i)The lessee will not be entitled to transfer the site or the building except by way of mortgage to the bank as stated under rule 16 above, without the prior permission of the Estate Officer. Such permission shall not be given until the lessee has paid full premium and the rent due under the lease for the site unless in the opinion of the Estate Officer exceptional circumstances exist for the grant of such permission.