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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

NCT Delhi - Subsection

Section 11(2)(b) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(b)While retaining the existing residence he shall be charged the same licence fee which he would have paid under FR 45-A in respect of the residence so allotted or the licence fee payable in respect of the residence already in his occupation, whichever is higher.