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 1] [Section 9] [Entire Act] State of Uttar Pradesh - Subsection Section 9(b) in U.P. Industrial Housing Act, 1955 (b)where being an allotee he has by reason of cancellation of an alloment under sub-section (2) of Section 12 ceased to be entitled to occupy the house;
