Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 22 in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department 22. Responsibility for loss to occupant's property. - Government accept no responsibility for loss or damage to any property of the occupants of Bungalows or Rest-shed.
