Section 3(b) in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972
(b)where he, being an allottee, lessee or grantee, has, by reason of the determination or cancellation of his allotment, lease or grant in accordance with the terms in that behalf therein contained, ceased, whether before or after the commencement of this Act, to be entitled to occupy or hold such public premises; or
