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State of Odisha - Section

Section 15 in The Orissa House Rent Control Act, 1967

15. Count to deliver possession.

- The order of the Controller made under court to section 7 directing the tenant to put the landlord in possession of the house, shall be deemed to be a decree and shall be executable as such in the Court of the Munsif within the local limits of whose jurisdiction the house is situate.