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State of Odisha - Section

Section 9 in House Building Loans or Advance

9.

The house must be maintained in good condition by the employee concerned at his own cost. He shall also keep it free from all encumbrances and shall continue to pay all land revenue, the Municipal Taxes and other local taxes regularly until the amount of loan or advance has been repaid to the Council, in full together with interest thereon. The employee concerned shall produce the receipt of such land revenue or tax to the Secretary of the Council for inspection.