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State of Odisha - Section

Section 67 in The Orissa Housing Board Act, 1968

67. Penalty for contravention of any provision of Chapter VI and for obstructing lawful exercise of powers thereunder.

- Any person who contravenes any provision of Chapter VI or any rule or order made thereunder or obstructs the lawful exercise of any power conferred by or under that Chapter shall, on conviction, be punishable with fine which may extend to one thousand rupees.