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

NCT Delhi - Subsection

Section 18(iii) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(iii)Both residences should be of the same category, the type, i.e. mutual exchange should not be granted between D.I and D.II, C.I and C.II or between one-room and two-room tenements etc.