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[Cites 0, Cited by 0] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(1) in Delhi Co-Operative Tribunal Rules, 2006

(1)The Chairman and members of the Tribunal shall be entitled to use of an official residence from the General Pool accommodation of the Government of the type admissible to an officer of the rank of a Joint Secretary to the Government of India stationed at Delhi on the payment of licence fee at the rates determined by the Government from time to time.