Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Meghalaya - Section

Section 11 in The Allotment of Government Residences (General Pool) Rules, 1990

11. Retention on payment of rent.

- Notwithstanding anything contained, in these Rules. Government may allot a residence or allow retention of a residence beyond the permissible period on payment of rent where such an arrangement is considered necessary in the public interest.