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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(5)(m) in The Orissa Industrial Housing Rules, 1969

(m)The allottee shall not make any additions to or alterations in the house or any part thereof and shall not remove any existing fixtures and fastenings and in the event of his contravening in any way the provisions, he shall be liable to pay the damages and cost on breach of this clause;