Section 9(2) in The Punjab Industrial Housing Act, 1956
(2)Notwithstanding anything contained in any other law for the time being in force, the Labour Commissioner may, after notice to the allottee or occupier and considering his explanation, if any, for reasons to be recorded, cancel any allotment under which a house is held or occupied by any person. A copy of the order cancelling the allotment shall be served upon such person.
