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 2] [Entire Act] State of Punjab - Subsection Section 2(d) in Chandigarh Allotment of Low Cost Tenements on Lease and Hire Purchase Basis Scheme, 1979 (d)"Hire Purchase System" means a system in which hirer after having paid 25% of the price of tenement executes a hire purchase tenancy agreement.
