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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(1)(ii) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(ii)an order to proceed to frame and record the issues for settlement of the proceedings by any Court in which a petition filed by the wife or husband, as the case may be, for dissolution of marriage by a decree of divorce is pending and the wife or husband, as the case may be, has furnished an undertaking that she or he will surrender the residence allotted to her or him forthwith in case of revival of conjugal rights with her or his spouse.