Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(c) in The Orissa Industrial Housing Rules, 1969

(c)to issue notice to an occupant of a house for and in connection with the recovery of rent, electric charges and other dues; for ejectment, re-entry or retaking possession of the tenements or for unauthorised additions and alterations thereof and breach of any other terms and conditions of the agreement by an occupant or for any other purpose whatsoever;