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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2)(ii) in The Rajasthan Industrial Housing Allotment Rules, 1957

(ii)continues to occupy the house after cancellation of allotment under sub-rule (b) of rule 1 1 and this rule or occupies the house in contravention of any other of these rules; the Chairman shall, with the previous approval of the Committee. order that the worker be ejected from the house.