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[Cites 0, Cited by 3] [Section 7(2)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2)(iv) in The Orissa House Rent Control Act, 1967

(iv)that the tenant has denied the title of the landlord or claimed a right of permanent tenancy and that such denial or claim is not bona fide,