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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(5)(a) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(a)If a wife or husband, as the case may be, who is an allottee of a residence under these rules, is subsequently allotted a residential accommodation at the same station from a pool to which these rules do not apply, she or he, as the case may be, shall surrender any one of the residences within one month of such allotment.