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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

(2)The period of licence may be extended for such further period of five years each by the competent authority in accordance with the general or special orders of the Chief Commissioner.