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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2) in The Orissa Development Authorities Rules, 1983

(2)An allocation may be withdrawn by the applicant at any time prior to the grant of permission and such withdrawal shall terminate all proceedings with respect to the concerned application, but in such cases an applicant shall be entitled to a refund of fifty per cent of the fees paid by him.