Section 11(1) in The Orissa Industrial Housing Act, 1966
(1)Notwithstanding anything contained in the provisions of Sections 9 and 10 an allottee may execute an agreement in the prescribed form in favour of the Housing Commissioner, empowering the employer under whom he is employed, to make deductions from time to time from the salary or wages payable to him such amount as may be specified in the agreement and to pay the amount so deducted to the Housing Commissioner in satisfaction of the rent and other charges due to him in respect of the house allotted.
