Section 12(2) in U.P. Industrial Housing Act, 1955
(2)Notwithstanding anything contained in any law for the time being in force, the [Labour Commissioner] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).] may, after notice to the occupier and considering his explanation, if any, for reasons to be recorded, cancel any allotment under which a house is held or occupied by any person. A copy of the order cancelling the allotment shall be served upon such person.
