Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53] [Entire Act] Union of India - Subsection Section 53(b) in The Central Government General Pool Residential Accommodation Rules, 2017 (b)where the allottee has become ineligible for allotment of accommodation, due to any reason, on or before the date of his death or retirement.
