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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(2)(d) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(d)When the residence in occupation of an officer is required to be vacated for a public purpose, repairs or demolition and the officer is allotted alternative accommodation.