Section 9 in Chandigarh Allotment of Low Cost Tenements on Lease and Hire Purchase Basis Scheme, 1979
9.
The allottee shall deposit within 15 days of the receipt of the allotment letter to be issued by the Estate Officer in the prescribed form 'B' appended to this scheme, the requisite amount so that the total amount including the money paid under clause 8 equals at least 25 per cent of the sale price of the tenement. In case any allottee fails to deposit the aforesaid amount within the stipulated period his allotment shall be treated as cancelled.
