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 496 in Orissa Municipal Rules, 1953 496. An advance may not be granted to an officer or servant for the construction of a residence except at the place where he is actually serving or at which he is permitted to reside while in active service of the Council.
