Section 2(a) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(a)[ "Board" shall mean - [Substituted by Orissa Act 12 of 1989.](i)the Orissa State Electricity Board constituted under the Electricity (Supply) Act 54 of 1948.(ii)The Orissa State Housing Board constituted under the Orissa Housing Board Act II of 1968.]
