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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18A(1) in The Subsidiary Rules

(1)The incumbent, whether permanent or temporary, of a post to which a residence has been allotted under rule 18 shall be considered to be in occupation of the residence during the period of his incumbency unless the allotment is changed or suspended under these rules.