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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(4) in The Orissa Housing Board Rules, 1970

(4)If the person to whom a notice is issued under Sub-rule (3) fails to take possession, the competent authority may sell the articles by public auction and hold the proceeds thereof in deposit at the credit of the person concerned.