Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Punjab - Subsection Section 4(b) in Chandigarh Allotment of Plots in Sub-urban Sectors Rules, 1972 (b)he is a sub-lessee or an unauthorised occupant in one of the existing Labour Colonies or any other person provided that -
