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State of Chattisgarh - Section

Section 26 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011

26.

The allotment shall be effective from the date on which the chamber is made available for occupation, In pursuance of an order of allotment. If the Chamber is not occupied within a week of the availability, the allotment, shall be deemed to be cancelled.