Section 9 in The Punjab Industrial Housing Act, 1956
9. Conditions of occupation
. - (1) The occupation by any person of a house shall at all times, be subject to such conditions relating to its occupation as may be prescribed, or as may be intimated from time to time by the Labour Commissioner.(2)Notwithstanding anything contained in any other law for the time being in force, the Labour Commissioner may, after notice to the allottee or occupier and considering his explanation, if any, for reasons to be recorded, cancel any allotment under which a house is held or occupied by any person. A copy of the order cancelling the allotment shall be served upon such person.
