Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 495 in Orissa Municipal Rules, 1953 495. An advance may be granted for the construction of residence only to an officer or servant who desires to build a house for occupation by himself at a place where no houses are available or where house rent are exceptionally high.
