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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2)(b) in The Punjab Industrial Housing Rules, 1956

(b)has been sharing the accommodation with the retired deceased industrial worker for at least six months immediately preceding the date of his retirement/death may be allotted that house or another such industrial house out of turn, irrespective of his/her seniority; provided all dues outstanding in respect of the Industrial House in occupation of the retired deceased industrial worker are paid by the person seeking allotment under this sub-rule.]