Section 8 in The Orissa House Rent Control Act, 1967
8. Bar of claims in excess of the determined rent and refund of excess payment.
- When the Controller has determined, the fair-rent of a house-(a)the landlord shall not claim and shall not be entitled to any rent in excess of the rent so determined;(b)any agreement for the payment of rent in excess of the rent so determined, shall be null and void in respect of such excess and be construed as if it were an agreement for payment of such determined rent; and(c)any sum in excess of the determined rent paid after the date of application under section 5 in respect of a house for any period after the said date shall be refunded to the person by whom it was paid, or at the option of such person otherwise adjusted.
