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State of Punjab - Section

Section 26 in Allotment/Transfer of built up Booths on lease hold basis in Chandigarh Scheme, 1993

26.

The Competent Authority may through his officers and official at all reasonable times, in a reasonable manner, enter in or upon any part of the booth for the purpose of ascertaining as to whether the allottee has duly observed the conditions of the allotment.