Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act] NCT Delhi - Subsection Section 7(3)(ii) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963 (ii)Disciplinary action to be taken if quarter is not vacated, especially on the expiry of the allotment period such as that for marriage purpose.