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

State of Odisha - Subsection

Section 19(b) in The Special Accommodation Rules, 1959

(b)he will be entitled on a fresh application made in this behalf to another allotment from such date as he may mention in the application, but not earlier than six months from the date of vacation of the residence after its surrender.