Section 13 in The Orissa Industrial Housing Act, 1966
13. Powers to recover damages.
(1)Where any person is in unauthorised occupation of any Housing Commissioner, may in the prescribed manner, assess such damages on account of the use or occupation of the house as he may deem just and proper and may, by notice served by post or otherwise, order that person to pay the damages within such time as may be specified in the notice.(2)If any person refuses or fails to pay the damages within the time specified in the notice, the damages may be recovered as arrears of land revenue.(3)Nothing in Sub-section (1) or (2) shall be construed to debar the person ordered to pay damages from contesting his liabilities by a suit in the Court having jurisdiction :Provided that before any such suit is instituted he shall deposit with the Housing Commissioner the amount specified in the notice under Subsection (1) if the amount has not already been realised under Sub-section (2), and it shall be kept, subject to the orders of the Court.
