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 13] [Entire Act] State of Meghalaya - Subsection Section 13(a) in The Allotment of Government Residences (General Pool) Rules, 1990 (a)for the first two months following the date of cancellation, the officer/occupant shall be required to pay normal rent as may be determined by the Government;
