Section 4(4) in The Punjab Industrial Housing Rules, 1982
(4)[ When an allottee dies while in service, the widow or widower as the case may be or son or daughter, living with the allottee at the time of death shall be -(i)allowed to retain the house for a period of three months in case the widow or widower as the case may be, son or daughter, is not eligible for allotment of a house under these rules;(ii)allotted a house of his entitlement out of turn if he has got employment in a factory:Provided that the person by whom the house is retained or to whom the house is allotted, shall give an undertaking to clear all outstanding dues in respect of the house in occupation of the deceased allottee.] [Substituted vide Punjab Government Notification No. GSR 13/PA/16/56/S-24/89 dated 8.7.1988.]
