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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in The Orissa Industrial Housing Act, 1966

(2)The State Government may, by a declaration published in the official Gazette specify from time to time such houses with the names or the town where situate and the declaration shall be conclusive evidence that the houses were constructed by the State Government or local authority, as the case may be, for occupation by industrial workers under the Subsidised Industrial Housing Scheme.