Section 3(1) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(1)In this rule :(a)'Adjoining municipality' means any municipality contiguous to a local municipality;(b)'House' in relation to an officer or member of his family means a building or part thereof used for residential purposes and situated within the jurisdiction of a local municipality or of any adjoining municipality;Explanation. - A building, part of which is used for residential purposes, shall be deemed to be a house for the purposes of this clause notwithstanding that any part of it is used for non-residential purposes.(c)'Local municipality' in relation to an officer means the municipality within whose jurisdiction his office located;(d)'Members of family' in relation to an officer means the wife or husband as the case may be, or a dependent child of the officer;(e)'Municipality' includes a municipal corporation, a municipal committee or board, a town area committee, a notified area committee, a Cantonment Board.
