Mohinder Singh Vs The Estate Officer Capital Project, Chandigarh and Others
.... pounded in decided cases for determining the question whether a provision in a statute, or a rule is mandatory or directory. No universal rule can be laid down on this matter. In each case one must look to the subject matter and consider the importance of the provision disregarded and the relation o ...
High Court Of Punjab And Haryana At Chandigarh
Chuni Lal Tilak Raj Vs The Estate Officer
.... or site under a Government-sponsored Housing Scheme, the same, together with interest chargeable thereon, could be recovered as arrears of land revenue. According to the return filed by the Estate Officer, Roshan Lal had been advanced two loans under the Low Income Group Housing Scheme and House Bu ...
High Court Of Punjab And Haryana At Chandigarh
Messrs Chuni Lal Tilak Raj Vs The Estate Officer
.... house or site under a Government sponsored Housing Scheme, the same, together with interest chargeable thereon, could be recovered as arrears of land revenue. According to the return filed by the Estate Officer, Roshan Lal had been advanced two loans under the Low Income Group Housing Scheme and Hou ...
High Court Of Punjab And Haryana At Chandigarh
Nirta Ram Vs The Assistant Collector and Others
.... ay to that officer a deposit of twenty-five per centum on the amount of his bid, and shall, on payment thereof, be declared to be the purchaser subject to the provisions of this Chapter with respect to the exercise of any right of pre-emption. Section 86 mentions the consequences of the failure t ...
High Court Of Punjab And Haryana At Chandigarh
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