Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 25 in The U.P. Industrial Housing Rules, 1959 25. If the premises allotted to me are not occupied by me within fifteen days of the receipt of the allotment order, it shall be treated as cancelled.
