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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(5)(i) in The Orissa Industrial Housing Rules, 1969

(i)If any damage is caused to the tenement or any part thereof or to any fixtures and fittings therein otherwise than due to wear and tear the allottee shall be liable to compensate the Government the cost of such damage as may reasonably be fixed by the Government or the Housing Commissioner without prejudice to any other right which may be enforced against the allottee ;