Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(1) in The Orissa House Rent Control Act, 1967

(1)None of the provisions of this Act shall apply to the-
(a)houses owned by the Union Government, a State Government or a Local authority; and
(b)houses the construction of which is completed after the commencement of this Act for a period of five years from the date of their completion.