Section 46(1) in The Orissa Housing Board Act, 1968
(1)Subject to any rules made by the State Government in that behalf and without prejudice to the provisions contained in Section 45, where any person is in arrears of rent payable in respect of any Board premises, the competent authority may, by notice served (i) by post, or (ii) by affixing a copy of it on the outer-door or some' other conspicuous part of such premises or (iii) in such other manner as may be prescribed, order that person to pay the same within such time, not being less than thirty days from the date of service of the notice, as may be specified therein.
