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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(b) in Allotment/Transfer of built up Booths on lease hold basis in Chandigarh Scheme, 1993

(b)"Lease" means the transfer by or on behalf of the Chandigarh Administration of the right to use and occupation of any built up booth to any person and the terms "Lessee" shall be constructed accordingly.