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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(c) in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department

(c)If the occupant vacates Bungalow/Rest-shed temporarily but leaves any rooms locked he should be charged rent for this period as if he was in occupation.