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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(2) in The Allotment of Government Residences (General Pool) Rules, 1990

(2)Allotment shall be made according to the prescribed type of residence commensurate with the rank and status of the officials and if such type is not available, the next lower type may be offered subject to availability and that also without prejudice to sub-rule (3) of this rule.