Section 4 in Chandigarh Allotment of Plots in Sub-urban Sectors Rules, 1972
4.
The Competent Authority may allot a plot of 50 square yards in a Sub-Urban Sector to a labourer if -(a)he is an authorised lessee of the Chandigarh Administration in one of the existing Labour Court Colonies.Provided that :(i)his income from all sources does not exceed Rs. 200 per mensem;(ii)he has not sublet his present plot;(iii)he himself is residing in the site leased out to him;(iv)there is no arrears of rent outstanding against him;(v)he is not misusing the plot leased out to him;(vi)his lease has not been terminated for any reasons whatsoever;(vii)he has not already purchased a site in his own name or in the name of a member of his family in Chandigarh.(viii)he furnishes an affidavit affirming all the facts specified in clauses (i) to (vii) of this sub-rule on oath, and(ix)he surrenders the plot occupied by him in the existing Labour Colonies on allotment, or(b)he is a sub-lessee or an unauthorised occupant in one of the existing Labour Colonies or any other person provided that -(i)his income from all sources does not exceed Rs. 200 per mensem;(ii)he has been continuously living in one of existing Labour Colonies or in an unauthorised labour hut in Chandigarh for the last one year;(iii)he is engaged in one of the trades mentioned below:-
