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

State of Odisha - Subsection

Section 2(d) in The Orissa Industrial Housing Act, 1966

(d)[ "Housing Commissioner" means the Housing Commissioner appointed under Section 4 and includes an Assistant Housing Commissioner authorised to perform any of the functions or to exercise any of the powers of the Housing Commissioners;] [Substituted vide Orissa Act No. 37 of 1975.]