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[Cites 0, Cited by 0] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(3) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(3)Where action to cancel the allotment is taken on account of unauthorised subletting of the premises, the allotment shall be cancelled with effect from the date of issue of the orders for the cancellation of the allotment.