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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(b) in Allotment/Transfer of built up Booths on lease hold basis in Chandigarh Scheme, 1993

(b)The allottee/lessee under these rules shall not be entitled to execute a General Power of Attorney or Special Power of Attorney in respect of affairs of booth in any manner except with the prior permission of the Competent Authority.