Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22(7)] [Section 22] [Entire Act] NCT Delhi - Subsection Section 22(7)(ii) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963 (ii)Cancellation of allotment, if previous quarter is not vacated after possession of a quarter allotted in change