9. Person deemed to be in unauthorised occupation.
- [* * * *] [[Repealed by U. P. Act No. 22 of 1972, Section 19 (c) (w.e.f. 28-4-1972). Before repeal Section 9 was stood as under:'9. Person deemed to be in unauthorised occupation.-For the purposes of this Act a person shall, save as otherwise provided in this Act, be deemed to be unauthorised occupation of any house-(a)where he has entered into possession of a house otherwise than under and in pursuance of any allotment made by the Labour Commissioner;(b)where being an allotee he has by reason of cancellation of an alloment under sub-section (2) of Section 12 ceased to be entitled to occupy the house;(c)has ceased to be an industrial worker defined under the Act.Explanation.-A person shall not merely by reason of the fact that he has paid any amount as rent be deemed to have entered into possession of the house as an allotttee.']]
