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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(3) in The Rajasthan Industrial Housing Allotment Rules, 1957

(3)The expenses, if any, incurred for getting the house vacated shall be recoverable from the worker or the occupier, as the case may be, in the manner specified for the recovery of rent.