Section 5(3) in The Punjab Industrial Housing Rules, 1956
(3)[ The Labour Commissioner shall prepare separate lists of such workers whose wages do not exceed two hundred and fifty rupees per mensem. The names of applicant shall be arranged in the order in which they submit their applications for allotment of houses] [Substituted by Punjab Government Notification No. 3058-2HG-61/15512 dated the 3rd June, 1961.].
