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State of Punjab - Section
Section 22 in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977
22.
In case an instalment of premium under Rule 21 is not paid by the tenth of the month following the month in which it falls due, a notice shall be served on the allottee calling upon him to pay the instalment within fifteen days together with penalty which may extend to ten per cent of the instalment payable. If the payment is not made within the said period or such extended period as may be determined by the Estate Officer, but not exceeding two months in all from the date on which the instalment was originally due, the Estate Officer shall cancel the lease and proceed to recover the outstanding amount as an arrears of land revenue.Form 'A'Application for allotment of a building site/building in ChandigarhToThe Estate Officer (Competent Authority),Chandigarh Administration.Sir,I/We ------------------- request that I/We may be allotted on 99 years lease-hold basis the building as stated below in Chandigarh:-| Sector | Size of site in Marlas or description of building | Number of site or building |