Section 3(e) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
(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.]
