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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2)(d) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(d)the manner in which damages for unauthorised occupation may be assessed and the principle which may be taken into account in assessing such damages;