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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(4)(i) in The Punjab Industrial Housing Rules, 1982

(i)allowed to retain the house for a period of three months in case the widow or widower as the case may be, son or daughter, is not eligible for allotment of a house under these rules;