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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(1) in The Allotment of Government Residences (General Pool) Rules, 1990

(1)Allotment of residence shall be made by the House Allotment Committee constituted for the purpose from time to time by the Government and its decision in the matter shall be final.