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State of Punjab - Section

Section 6 in Allotment/Transfer of built up Booths on lease hold basis in Chandigarh Scheme, 1993

6.

The eligible persons shall submit an application to the Competent Authority as prescribed under this scheme which will be supplied by the said Authority on demand, free of cost. He shall also furnish an affidavit duly attested by a Magistrate of Ist Class affirming all the facts which make him eligible for allotment of built-up booth.