Section 3 in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
3.
In this scheme, unless the context otherwise required:-All words and expressions used in the scheme but not defined hereunder shall have the meaning attached thereto in the Capital of Punjab (Development and Regulations) Act, 1952, or rules made thereunder.(a)"Allotment" means the licensing on behalf of President of India of a tenement or a site as the case may be, in favour of any person on the terms and conditions mentioned in these rules and such other terms and conditions as the competent authority may impose in this behalf from time to time with prior approval of the Government.(b)"Competent authority" means the Estate Officer, appointed under the Capital of Punjab (Development and Regulation) Act, 1952, the Deputy Chief Administrator, Union Territory, Chandigarh or any other officer appointed by the Government as competent authority under this scheme.(c)"Family Unit" means a family consisting of a person, his spouse, children and other relations dependent upon and residing with him and it includes earning sons and married daughters residing with him provided they have not attained the age of 21 and 18, respectively. Married or earning sons above the age of twenty-one and married daughters above the age of eighteen, shall be considered as a separate family unit.(d)"Income" means the monthly earning of a person or of a family unit, as the case may be, from all sources.(e)[ "Labour Colony" means all houses, huts, covered structures and open sites in any part of the Union Territory Chandigarh, where there is human habitation in undeveloped and unplanned manner such as jhuggies and other structures on the land belonging to Government or on the land for which Notification under sections 4 or 6 of the Land Acquisition Act, 1894 have been issued.] [Substituted by Notification published in Chandigarh Gazette (Extraordinary) dated 9.10.1992.](f)"Licence" means a licence in form "C" appended to this Scheme.(g)"Recognised Resident" means:-(i)a bona fide resident of a Labour Colony since 1971 whose income does not exceed Rs. 500/-; or(ii)a bona fide resident of a Labour Colony since 1974 whose monthly family income is above Rs. 350/- but below Rs. 500/-.(iii)[ a bona fide lessee - squaller of erstwhile Bajwara or any part thereof, whose monthly income does not exceed Rs. 500/-] [Added by Notification published in Chandigarh Gazette (Extraordinary) dated 23.8.1984.](h)"Site" means a residential or commercial site created for allotment under this Scheme on which the licensee may at his own expense raise an approved structure and it includes a Transit Site allotted under the Licensing of Tenements and Transit Sites in Chandigarh Scheme, 1975.(i)"Tenement" means a low-cost house built or made available for allotment under this Scheme.
