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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(5)(c) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(c)If a residence is not surrendered as required under clause (a) or clause (b), the allotment of the residence in the general pool be deemed to have been cancelled on the expiry of such period.