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 12(5)] [Section 12] [Entire Act] State of Odisha - Subsection Section 12(5)(h) in The Orissa Industrial Housing Rules, 1969 (h)The house shall only be used and re-occupied by the allottee of the bona fide member of his family for the purpose of residence;