Section 13 in Chandigarh Allotment of Plots in Sub-urban Sectors Rules, 1972
13. Mali;
(iv)he has not been allotted any other Government accommodation in Chandigarh;(v)he has not purchased a site in his own name or in the name of a member of his family in Chandigarh;(vi)he furnishes an affidavit affirming all the facts specified in clauses (i) to (v) of this sub-rule; and(vii)he vacates the plot occupied by him in the existing Labour Colony or the unauthorised labour hut anywhere in Chandigarh.
