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

State of Odisha - Subsection

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

(u)Any worker desiring allotment of the premises in his favour shall be required to deposit a sum of fifty rupees only as security in the shape of [Savings Pass Book] [Substituted vide Orissa Gazette Part-III/24-11-1972.] to be pledged in favour of [Governor of Orissa] [Substituted vide Orissa Gazette Part-III/24-11-1972.] before the order of allotment is issued in his favour. This security will be refunded in case no allotment is made to him or on his vacating the house after deducting arrears of rent and other dues, losses and damages, if any, as will be determined by the Housing Commissioner;