Section 10A in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
10A. [ Notwithstanding anything contained in this Scheme, bare sites may be allotted on hire-purchase basis to the persons who have settled in the labour colonies unauthorisedly during the period of six months preceding 31st March, 1980 on a price to be determined by the Chandigarh Administration.] [Added by Chandigarh Administration Gazette (Extraordinary) 25.8.1980 page 290.]
