Section 7(3) in The Allotment of Government Residences (General Pool) Rules, 1990
(3)Where officers in occupation of separate residence marry each other, one of the residence shall be surrendered within month of the marriage and if the same is not surrendered, the allotment of one such residence shall be deemed to have been cancelled on the expiry of that period and the allottee thereof shall be liable to pay damages under sub-rule (1) of Rule 7 from the date of cancellation of allotment.
