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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(3) in The Punjab Industrial Housing Rules, 1956

(3)During the continuance of the allotment the allottee shall pay in cash the sum of Rs. ___________ by way of rent for each month on or before the 15th day of the following month to the Executive Engineer or to other person authorised by him in this behalf in his office and obtain from him a receipt for the rent paid.