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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(a) in The Uttarakhand Former Chief Minister facility (Residential and Other Facilities) Act, 2019

(a)The appropriate rent of goverrment residence allotted to the former Chief Minister of Uttarakhand State shall be recovered from the allottee from the date of allotment.