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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Meghalaya - Subsection

Section 13(c) in The Allotment of Government Residences (General Pool) Rules, 1990

(c)after six months, the officer/occupant shall be required to pay market rent to be assessed by the Deputy Commissioner under the Meghalaya Urban Rent Control Act or any other law applicable in such cases.