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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(3) in The Orissa Industrial Housing Act, 1966

(3)If the employer fails to pay to the Housing Commissioner the amount deducted in accordance with Sub-section (2) or pays any amount to the employee in contravention of the agreement executed under Sub-section (1), the amount deducted or which he so pays with all costs of recovery shall be recoverable from the employer as arrears of land revenue.