Section 8 in The Orissa Industrial Housing Act, 1966
8. Cancellation of allotment.
- Notwithstanding anything contained in any other law for the time being in force, the Housing Commissioner may after notice to the occupier and considering his explanation, if any, for reasons to be recorded, cancel any allotment under which a house is held or occupied by any person and upon an order cancelling the allotment being made a copy thereof shall be served upon such person.
