Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act] NCT Delhi - Subsection Section 11(2)(ii) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963 (ii)Non acceptance of allotment of the entitled type of accommodation by officers in occupation of lower type of residence - recovery of licence fee