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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(x) in The U.P. Industrial Housing Rules, 1959

(x)That he shall not obstruct the Housing Inspector or other staff employed under the Housing Commissioner in the discharge of official duties. Such obstructions, if any, will make him liable to eviction.