Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(4) in The Orissa House Rent Control Act, 1967 (4)"landlord" includes any person who is receiving or is entitled-to-receive the rent of a house whether on his own account or on behalf of another or on behalf of himself and others;
