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

State of Uttar Pradesh - Subsection

Section 15(6) in The U.P. Industrial Housing Rules, 1959

(6)The possession of the house shall thereafter be given to the allottee by the Housing Commissioner or any other officer authorised by him in this behalf. The conditions of occupation will be such as may be specified in the agreement and as may be prescribed by the Housing Commissioner, from time to time.