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State of Odisha - Section

Section 505 in Orissa Municipal Rules, 1953

505.

Applications for such advances shall be made to the Chairman of the Council who shall ascertain and record the opinion of the Council as to the certificate that the sum is to be spent in building only and undertake that if after the residence is built any portion of the advance which remains unspent he will immediately refund the same to the Council.
(III)Advances for the purchase of house