Section 7 in Chandigarh Allotment of Low Cost Tenements on Lease and Hire Purchase Basis Scheme, 1979
7.
Only a person who has been provided with a tenement under the Licensing of Tenements and Transit Sites in Chandigarh Scheme, 1975 or under the Licensing of Tenements and Sites and Services Scheme, 1979, shall be eligible for allotment of such tenement on lease-hold and hire-purchase basis, subject to the following conditions, namely :-(a)The applicant must be residing in the tenement.(b)The licence in favour of the applicant has not been revoked under the Licensing of Tenements and Sites and Service Scheme, 1979 or the Licensing of Tenement and Transit Sites in Chandigarh Scheme, 1975.(c)There are no arrears of licence fee/ground rent in the respect of the tenement.(d)The applicant does not own, whether on free-hold, lease-hold or hire purchase basis a residential or a site in Chandigarh or in any of the Urban Estates of Mohali or Panchkula in his own name or in the name of his spouse or any of his dependent relations including un-married children.
