Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Uttar Pradesh - Section Section 15 in U.P. Industrial Housing Act, 1955 15. Rates of rent and dates of payment. - There shall be payable by every person in whose favour an allotment is made, rent and other charges at such rates and on such dates as may be fixed by the [Labour Commissioner] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).],
