Section 9(2) in The Orissa House Rent Control Act, 1967
(2)Notwithstanding the determination or redetermination of the fair-rent as aforesaid if the Controller is satisfied that there is a general rise in the value of houses and house-sites in any Municipality or in any area within the jurisdiction of any other Local authority and that such Municipality or other Local authority has imposed a higher rate of holding-tax yon the annual value of the holding in the locality, he may redetermine the fair-rent in such cases as he may think fit, commensurate with the enhancement in the holding-tax.
