Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(i) in The Special Accommodation Rules, 1959

(i)If the Officer to whom a residence has been allotted under orders of transfer from New Capital he shall forthwith intimate the fact to the Estate Officer and shall also inform him of the said use which he intends to vacate the residence at least seven days before that date.