Section 3 in Chandigarh (Sale of Sites and Buildings) Rules, 1960
3. Sale by Auction or Allotment.
- [Section 3] - The sites or buildings at Chandigarh shall be sold by the [Central Government] [Substituted for the words 'State Government' by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.] by auction or allotment. For the purpose of proper planning and development of Chandigarh, the Chief Administrator may reserve sites or buildings for displaced persons, groups of individuals or for persons practising any profession or carrying on any occupation, trade or business.
