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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(2)(a) in The Orissa House Rent Control Act, 1967

(a)that the house is in good faith required by the landlord for the occupation of himself or any member of his family or for the occupation of any person or persons for whose benefit the house is held by him ; or