Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Haryana - Subsection Section 10(22) in The Punjab Industrial Housing Rules, 1956 (22)If the house allotted to allottee is not occupied by him within fifteen days of the receipt of the allotment, it shall be treated as cancelled.
