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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985

(2)On receipt of the notice of exclusive occupation by the Governor, the competent authority shall cancel all other reservations, if any, made for the corresponding period in favour of any other persons and inform them of the fact forthwith.