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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(8) in The Punjab Industrial Housing Rules, 1956

(8)The possession of the house shall be given to the allottee by the competent authority or any other person to whom such powers shall be delegated by the competent authority with the previous approval of the State Government. The conditions of occupation will be such as prescribed in the agreement or may be prescribed from time to time by the State Government.