7. Duties of the [Labour Commissioner] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).].
- Subject to the control of the State Government, the [Labour Commissioner] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).] shall be responsible for allotment of houses, realization of their rent, [securing the eviction] [Substituted by U. P. Act No. 22 of 1972, Section 19 (2) (a), for the word 'eviction' (w.e.f. 28-4-1972).] of person occupying such houses, and all other matters relating to the administration of this Act.
