Section 7 in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
7.
(1)With respect to every block of a labour colony selected for clearance, allotment of a tenement or site as the case may be, shall be made as under:-(i)A family unit shall be entitled to one tenement/site as the case may be, provided they fulfil all the conditions under this scheme.(ii)A family unit of a recognised resident shall be entitled to allotment of a tenement provided he fulfils all the conditions laid down under this scheme.(iii)A person who owns more than one house in any of the Labour Colonies in his own name or in the name of any dependent member of his family, shall be entitled to the allotment of only one tenement or [residential site] [Substituted by Notification published in Chandigarh Administration Gazette (Extraordinary) dated 1.11.1983 page 58.] as the case may be, under this Scheme.(vi)[ All persons who are bona fide residents of labour colonies and whose names are included in the voters' list of 1991 including the Supplement with Ist January, 1991 as date of eligibility for enrolment as a voter under the relevant provisions of Representation of Peoples Act, 1950 and Registration of Electoral Rules, 1960 shall be eligible for allotment of tenements under the said Scheme.] [Substituted by Notification in Chandigarh Administration Gazette (Extraordinary) dated 9.10.1992.]Provided that a person entitled to allotment of tenement may on request or otherwise be allotted a site:[Provided further that a person who has occupied a residential site in the shape of hut in the labour colony and was also running a shop therein may be allotted a tenement or a residential site:Provided further that a person who is occupying a residential site in the shape of hut and was also running a shop in the labour colony since 1974 in two separate premises, may be allotted a residential site as also a shop site:-Provided further that a person who had been running a shop in the labour colony since, 1974, will be entitled to the allotment of commercial site under the scheme notwithstanding anything contained in clause 9(a) even if he is not a resident of the labour colony.] [[Substituted by Notification in Chandigarh Administration Gazette (Extraordinary) dated 9.10.1992.]]
