Section 4(3) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(3)If a residence is not surrendered, as required by sub-rule (2), the allotment of the residence of the lower type shall be deemed to have been cancelled on the expiry of such period and if the residences are of the same type, the allotment of such one of them as the Director of Estates may decide, shall be deemed to have been cancelled on the expiry of such period.
