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[Cites 0, Cited by 0] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(4) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(4)Where the allotment of a residence is cancelled for conduct prejudicial to the maintenance of harmonious relation with neighbours, the officer at the discretion of the Director of Estates may be allotted another residence in the same class at any other place.