Section 14(2) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
(2)In addition to other charges, the allottee of such site shall pay the amount of compensation determined by the competent authority, to the previous allottee who is entitled to receive the compensation either in lumpsum or in instalments, if any, fix rule 13:Provided that the balance amount of loan along with interest thereon due to the Bank towards the superstructure raised on the site shall be deducted out of the amount of compensation payable to the previous allottee, and shall be paid to the Bank. In case the amount of compensation falls short of the amount of loans to be paid to the Bank, the difference shall be paid by the previous allottee within a period of three months or such extended period as may be determined by the competent authority.
