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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(1)(iv) in The Orissa Housing Board Rules, 1970

(iv)in case of default for three successive months the agreement shall be annulled and the entire amount with interest due, be recovered in accordance with the law in force.