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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(2) in Bihar State Employees (House Rent Allowance) Rules, 1980

(2)I certify that I am residing in a house hired/owned by me/my wife/husband/ son/daughter/father/mother/a Hindu Undivided Family in which I am a co-parcener.
(3) I certify that I am| incurring some expenditure on rent.contributing towards rent.
Or I certify that the rental value of the house owned by me/owned by a Hindu Undivided Family in which I am a co-parcener and in which I am residing is ascertainable in the manner specified in Rule 8. * I certify that I am paying/ contributing towards house or property tax.