Section 8 in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
8. [ 12% of the commercial sites to be created under this scheme will be reserved for the members of the Scheduled Castes and Scheduled Tribes. The members belonging to Scheduled Castes and Scheduled Tribes will be eligible for allotment of commercial sites if they are not residents of the labour colonies provided that there is a shortfall of the applicants in this category.] [Substituted by Notification in Chandigarh Administration Gazette (Extraordinary) dated 1.11.1983 page 58.]
