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State of Punjab - Section

Section 21 in Allotment/Transfer of built up Booths on lease hold basis in Chandigarh Scheme, 1993

21.

The lessee shall execute a lease deed in form "C" in such manner as may be directed by the Competent Authority within 6 months of the date of allotment or within such further period as the Competent Authority may, for good and sufficient reasons, allow.