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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(b) in The Rajasthan Industrial Housing Allotment Rules, 1957

(b)Should a worker sub-let a house allotted to him or a portion thereof or use it for a purpose other than that for which it has been allotted or fail to observe and abide by the terms and conditions contained therein, the Committee shall cancel the allotment.