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 0] [Entire Act] State of Punjab - Section Section 20A in The Punjab Industrial Housing Rules, 1982 20A. Where an allotment has been cancelled the Labour Commissioner shall send intimation thereof to competent authority, who shall proceed forthwith for securing the eviction of the tenant.
