Section 7 in The Punjab Industrial Housing Act, 1956
7. Persons deemed to be in un-authorised occupation
. - For the purposes of this Act a person shall save as otherwise provided in this Act, be deemed to be in 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 allottee he has by reason of cancellation of an allotment under sub-section (2) of section 9 ceased to be entitled to occupy the house;(c)if he has ceased to be an industrial worker under the Act .Explanation. - A person shall not be deemed to have entered into possession of the house as an allottee merely for the reason that he has paid some money as rent.
