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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

NCT Delhi - Subsection

Section 46(1)(d) in The Delhi Water Board Act, 1998

(d)Every employee whose services are transferred under clause (c) of sub-section (1) and who is in lawful occupation of any residential accommodation allotted to him by virtue of his employment, shall, subject to such condition as may be fixed by the Board, be entitled to continue such occupation.