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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in The Rajasthan Industrial Housing Allotment Rules, 1957

(2)Preference in allotment shall be given to an applicant who-
(a)does not possess a residence of his own in the vicinity of the houses constructed under these rules, over the one who does not possess such residence, and
(b)who is a worker employed on permanent basis over a temporary employee.