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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(3) in The Orissa Housing Board Rules, 1970

(3)When the articles are taken possession of under Sub-rule (2) a notice shall be issued to the occupant to receive the said articles after paying such custody charges as the competent authority may fix in each case.