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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(5) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

(5)Any change in composition of the family unit shall be intimated to the competent authority in form "E" as soon as possible and in any case with fifteen days of occurrence of such a change.