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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(2) in The Orissa Industrial Housing Act, 1966

(2)If any person refuses, or fails to comply with the notice served under Sub-section (1), the Housing Commissioner may order eviction of that person from, and take possession of, the house and may for that purpose authorise the use of such reasonable force as may be necessary.