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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(xii) in The U.P. Industrial Housing Rules, 1959

(xii)That as soon as the occupant ceases to be a worker as defined in the Factories Act, 1948, he shall send intimation of the same in writing to the Housing Commissioner. The right of occupation shall then cease forthwith and he shall vacate the premises.