Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 19 in Allotment/Transfer of built up Booths on lease hold basis in Chandigarh Scheme, 1993 19. The allottee shall not make additions or alterations in the built-up booth allotted to him without prior permission of the Competent authority.
