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

State of Meghalaya - Subsection

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

(3)Where any residence has been specifically designated for such categories of officers like Deputy Commissioner, Sub-Divisional Officer, etc., the Committee shall give preference to such category of officer.