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UC HC: Evict And Collect Penal Rent from Employees Unauthorisedly Occupying Govt Accommodations - (24 Feb 2023)

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Uttarakhand (UC) High Court while ordering eviction of retired/transferred government servants who are in unauthorized occupation of government accommodations, has directed State to calculate and collect penal rents from such employees.

Tags : UTTARAKHAND HIGH COURT   UNAUTHORIZED OCCUPATION   GOVERNMENT ACCOMMODATION  

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