Section 3 in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977
3.
The Estate Officer subject to the control of Chandigarh Administration shall be responsible for the realisation of premium and ground rent and eviction of persons occupying the booths. The Estate Officer shall have the powers:-(a)to make the allotment of booths:(b)to receive all payments of money under his scheme:(c)to re-enter, re-take or resume possession of any booth whenever required or to order removal of persons in unauthorised occupation of the booth;(d)to issue notices to the lessee/transferees/occupants of booths or in connection with the recovery of premium alongwith interest, ground rent, electricity charges or any other dues for enjoyment, re-entry or retaking possession of booths or for the breach of any other terms and conditions of lease by them; and(e)To prescribe forms, registers, receipts and any other records considered necessary:-
