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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(ii) in The Special Accommodation Rules, 1959

(ii)Any Officer surrendering an allotment under this rule shall send to the Estate Officer a letter at least ten days before the date of vacation of his residence. The allotment of the residence shall be deemed to be cancelled with effect from the 11th day of the date on which the letter is received by the Estate Officer.