Section 10(23) in The Punjab Industrial Housing Rules, 1956
(23)The allottee shall abide by all the above conditions and any changes in or additions to them which are made in accordance with the Punjab Industrial Housing Act and this agreement and of which one month's notice is given to him.In witness whereof the parties hereto have signed this agreement on the respective dates shown against their signature the [______] [Here insert the relevant number of the year of the Republic of India at the time of execution of the deed.] year of the Republic of India.Signature of Allottee (in full)Dated __________________Witness ________________Address ________________Signed for on behalf of the Governor of Haryana.Dated __________________Witness ________________Designation _____________[Haryana Legislative Supplement Part III dated 5.9.1980.][Haryana Notification GSR 32/PA 16/56/S.24/75 dated 10.1.1975.]
