Section 9 in The Rajasthan Industrial Housing Allotment Rules, 1957
9. Execution of Agreement.
- The allottee shall, before occupying the house, execute a rent agreement in Form 3 and deposit in the office of the Committee one month's rent in advance within a week from the date of allotment. If the allottee fails to do so, his name shall be deleted from the register. In case he refuses to take the house allotted to him, his Statement shall be recorded and his name shall be deleted from the register and the house shall be allotted to the applicant next following in the list prepared under rule 8.(2)The allotment made by the Committee shall be final.(3)[x x x] [Deleted by Notification dated 19-6-1982.]
