Section 17 in Allotment/Transfer of built up Booths on lease hold basis in Chandigarh Scheme, 1993
17.
(a)The allottee/lessee shall not transfer by way of sale, gift, mortgage or otherwise his title or interest in respect of built-up booth allotted to him for a period of 10 years from the date of allotment.(b)The allottee/lessee under these rules shall not be entitled to execute a General Power of Attorney or Special Power of Attorney in respect of affairs of booth in any manner except with the prior permission of the Competent Authority.
