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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(5)(c) in The Orissa Industrial Housing Rules, 1969

(c)During the continuance of the allotment the allottee shall pay in cash to the officer authorised by the Housing Commissioner, the monthly rent and other charge [* * *] [Deleted vide Orissa Gazette Part-III/24-9-1972.]. The money so paid shall be deposited in the treasury and a copy of the treasury chalan shall be forwarded to office of the Housing Commissioner;