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 10 in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department

10. Number of persons permissible for occupation of a Bungalow.

- Parties of more than five persons are not allowed to occupy a Bungalow without the previous permission of the Divisional Officer or the Superintending Engineer, as the case may be Such permission will only be given when the whole Bungalow can be reserved for the party.