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[Cites 0, Cited by 11] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(4) in The Orissa House Rent Control Act, 1967

(4)The landlord may, subject to the provisions of this Act, apply to the Controller for an order directing the tenant to put him in possession of the house, if he requires the house in good faith for the occupation or use of himself, any member of his family or of any person or persons for whose benefit the house is held by hint.