Section 21 in Chandigarh Allotment of Low Cost Tenements on Lease and Hire Purchase Basis Scheme, 1979
21.
For removal of doubts it is hereby declared that the enjoyment of the tenement allotted on lease-hold and hire-purchase basis under this scheme, shall be subject to the provisions of the Capital of Punjab (Development and Regulation) Act, 1952, and the rules framed thereunder from time to time.
