Section 20 in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977
20.
After payment of first instalment of the premium and amount of security the lessee shall execute a lease Deed in Form "B" in such manner as may be directed by the Estate Officer within six months of the date of allotment or within such further period as the Estate Officer may, for good and sufficient reasons, allow.
