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[Cites 0, Cited by 5] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(3) in The Orissa House Rent Control Act, 1967

(3)When an application is made for the eviction of any tenant on the grounds specified in clause (i) of sub-section (2) the tenant shall remit the arrear rent as admitted by him up to the date of such remittance to the landlord or deposit the same with Controller failing which he shall not be entitled to contest the proceedings.