Section 6 in The Orissa Industrial Housing Act, 1966
6. Occupation when deemed to be unauthorised.
- For the purposes of this Act a person shall, save as otherwise provided in this Act, be deemed to be in unauthorised occupation of any house-(a)where he has entered into possession of a house otherwise than in pursuance of any allotment made by the Housing Commissioner ;(b)where being an allottee he has by reason of cancellation of an allotment under Section 8 ceased to be entitled to occupy the house; or(c)has ceased to be an industrial worker.Explanation - A person shall not merely by reason of the fact that he has paid any amount as rent be deemed to have entered into possession of the house as allottee.
