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 4A] [Entire Act] State of Odisha - Subsection Section 4A(1) in The Orissa Industrial Housing Act, 1966 (1)The State Government may appoint one or more Assistant Housing Commissioners with such local jurisdiction as may be assigned to them by the State Government.
