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] [Entire Act]

State of Odisha - Section

Section 4 in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department

4. Exclusive occupation by Governor.

- The Governor of Orissa has the right of exclusive occupation of any Inspection Bungalow. On receipt of notice of exclusive occupation by the Governor of Orissa the competent authority shall cancel reservation, if any, made for the corresponding period in favour of any other person and inform him forthwith of the fact.