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State of Meghalaya - Section

Section 16 in The Allotment of Government Residences (General Pool) Rules, 1990

16. Erection or alteration of residence.

- No officer or resident member of his family shall erect any structure or make any alteration in any part of the residence or tamper with any electrical or water communication within the premises. Any breach of this rule may attract cancellation of the allotment and disciplinary action against the officer.