Section 13(II) in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991
(II)The ground rent shall be payable annually on the due date without any demand from the [Estate Officer] [ Substituted vide Chandigarh Administraion Gazette (Extraordinary) dated 23.4.1993] in addition to the monthly equated instalment of premium and interest.
