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[Cites 0, Cited by 7] [Entire Act]

State of Odisha - Section

Section 4 in The Orissa House Rent Control Act, 1967

4. Landlord entitled to fair-rent.

- Subject to the provisions of this Act: and notwithstanding any contract to the contrary, no landlord shall be entitled to charge rent for any house at a sum higher than the fair-rent.