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[Cites 0, Cited by 2] [Entire Act]

State of Odisha - Section

Section 3 in The Orissa House Rent Control Act, 1967

3. Salami or premium not to be charged.

- After the (date of commencement of this Act a landlord shall not be entitled to charge salami or premium for letting any house or for renewing the lease of any house.