Section 10 in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
10.
(1)The licence of the site be initially for a period of five years.(2)The period of licence may be extended for such further period of five years each by the competent authority in accordance with the general or special orders of the Chief Commissioner.(3)The sites developed or to be developed by the Chandigarh Housing Board in the sites and services complex may be allotted to the persons eligible under this scheme on hire purchase basis on a price to be determined by the Chandigarh Housing Board.
