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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1) in The U.P. Industrial Housing Rules, 1959

(1)Whenever houses are vacant and the Housing Commissioner is of the view that they should be let out, he will have a notice issued in such manner as he thinks necessary, specifying the number of houses available for allotment and the rent and other particulars thereof along with the terms and conditions of allotment.