Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 502 in Orissa Municipal Rules, 1953

502.

The officer or servant shall execute in favour of the Council a mortgage bond in Form II or III, as the case may be, annexed to these rules, of the house when built and of the land on which it is built and on repayment by the officer or servant of the amount advanced to him, the Council, shall re-convey the said house and land to the officer or servant in Form IV annexed to these rules.