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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(1) in Chandigarh Milk Colony Allotment of Sites Rules, 1975

(1)After payment of 25 per cent premium, the lessee shall execute a lease deed in form 'B' in such manner as may be directed by the Estate Officer within six months of the date of allotment or within such further period as the Estate Officer may, for good and sufficient reasons, allow.