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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(2) in The Central Government General Pool Residential Accommodation Rules, 2017

(2)The allottee found guilty under this rule shall be shifted to another accommodation in the same locality but at a distance from the accommodation of the allottee with whom he had picked up quarrel, or to another nearby or remote locality, depending upon the nature of the offence or situation.