Section 5(6) in The Punjab Industrial Housing Rules, 1982
(6)All the allotments made [ - ] [Words ' by the Labour Commissione' omitted vide Punjab Government Notification No. GSR 13/PA/16/56/S-24/89 dated 8.7.1988.] under sub-rule (5) shall be entered in a register by the competent authority who shall also deliver the possession of the houses to the industrial workers concerned after obtaining an agreement in Form 'C'.
