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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(9) in The Punjab Industrial Housing Rules, 1956

(9)The tenancy will be terminable by either party giving to the other one clear month's notice. If the allottee leaves the house without notice in writing, he shall be liable to pay one clear calendar month's rent in lieu of such notice, and all other charges due from him as provided herein for the notice period.