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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(4)(ii) in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985

(ii)Ordinarily, applications from other entitled persons for reservation of accommodation shall receive priority in the order in which they are received by the competent authority and in case of a number of applications received during the same period, inter se priority shall be determined in the following order namely :