Section 12(1) in The Orissa Industrial Housing Act, 1966
(1)If the Housing Commissioner is satisfied that-(a)the person authorised to occupy any house-(i)has not executed an agreement under Section 11 and is in arrears of rent or other charges in respect of a period of two months or more lawfully due from him in respect of such houses, or(ii)has sub-let, the whole or any part of such house, or(iii)has otherwise acted in contravention of any of the terms express or implied, under which he is authorised to occupy such house, or(b)any person is in unauthorised occupation of any house, he may, notwithstanding anything contained in any law for the time being in force, by notice served-(i)by post, or(ii)by affixing a copy of it on the outer door or some other conspicuous part of such house, or(iii)in such other manner as may be prescribed, require such person, as well as any other person who may be in occupation of the whole or any part of the house, to vacate it within one month of the date of the service of the notice :Provided that an industrial worker where question of services is under dispute between the employer and employee as a subject-matter of an adjudication before an Industrial Tribunal as defined in the Industrial Disputes Act, 1947 (14 of 1947) is not liable to be evicted.
