Section 4(2)(b) in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2)(b) in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977

(b)There are no arrears to rent outstanding against such person. The lease in his favour has not been terminated except under the this scheme. The Estate Officer shall, however, terminate all subsisting leases by serving upon the lessee 15 days' clear notice.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Subsection

Section 4(2)(b) in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977