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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Meghalaya - Subsection

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

(g)"Shillong" means the area within the limits of Shillong Master Plan Area which the Government may declare are conferring eligibility for allotment of General Poof accommodation;