Section 2 in Chandigarh Allotment of Low Cost Tenements on Lease and Hire Purchase Basis Scheme, 1979
2.
In this scheme, unless the context otherwise requires:-(a)"Allotment" means allotment of a tenement on lease-hold and hire-purchase basis under the this scheme.(b)"Hire Purchase Period" means such period as may be specified for continuance of tenancy and on the expiry of which hirer becomes owner (attains lease-hold rights for 99 years) after payment of all dues and execution of conveyance/lease deed.(c)"Hirer" means a person who has signed the Hire Purchase Tenancy Agreement.(d)"Hire Purchase System" means a system in which hirer after having paid 25% of the price of tenement executes a hire purchase tenancy agreement.(e)"Hire Purchase Tenancy Agreement" means as agreement between the Chandigarh Administration and hirer in the prescribed form.(f)"Penalty" means an additional amount as laid down in the relevant agreement payable by the hirer as a consequence of his default in the payment of prescribed dues.(g)"Premium" means the price paid or promised to be paid for the transfer of right to use the tenement.(h)"Lease" means the transfer by or on behalf of Chandigarh Administration, of the right to use and occupation of any tenement to any person and the term "Lessee" shall be construed accordingly.(i)"Lessee Deed" means the deed in from 'C' appended to these rules.All other words and expressions used in this scheme shall have the meaning assigned to them under the Capital of Punjab (Development and Regulation) Act, 1952 and the rules framed thereunder.
