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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(2) in The Central Government General Pool Residential Accommodation Rules, 2017

(2)In case where the allottees have not vacated the quarters after expiry of permissible retention period, the concerned authority will issue show cause notice to such unauthorised occupants under the PublicPremises (Eviction of Unauthorised Occupants) Act, 1971(40 of 1971).