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] [Section 9] [Entire Act] State of Odisha - Subsection Section 9(1) in The Orissa Industrial Housing Act, 1966 (1)There shall be payable by every person in whose favour an allotment is made, rent and other charges at such rates and on such dates as may be fixed by the Housing Commissioner.
