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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(2) in The Orissa Housing Board Rules, 1970

(2)For the purpose of Form No. IV prescribed under Sub-rule (1) the Housing Commissioner shall, by notification in the Official Gazette, specify in respect of any scheme-
(a)the date immediately preceding the execution of such scheme; and
(b)the date of completion of execution of the scheme.