Section 3 in The Orissa Industrial Housing Act, 1966
3. Application of the Act.
(1)This Act shall apply to houses constructed by the State Government or any local authority for the occupation of industrial workers under the Housing Scheme for industrial workers subsidised by the Central Government (hereinafter called the Subsidised Industrial Housing Scheme) or under any other scheme of the State or Central Government to be notified in that behalf.(2)The State Government may, by a declaration published in the official Gazette specify from time to time such houses with the names or the town where situate and the declaration shall be conclusive evidence that the houses were constructed by the State Government or local authority, as the case may be, for occupation by industrial workers under the Subsidised Industrial Housing Scheme.
