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[Cites 0, Cited by 0] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(2) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(2)The Director of Estates may cancel the existing allotment of an officer and allot to him an alternate residence of the same type or in emergent circumstances an alternative residence of the type next below the type of residence in occupation of the officer if the residence in occupation of the officer is required to be vacated.