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

State of Odisha - Subsection

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

(f)The tenancy will be terminable by either party giving to the other one month's notice. If the allottee leaves the house without notice in writing, he shall be liable to pay one month's rent and all other charges due from him as may be [fixed] [Substituted vide Orissa Gazette Part-III/27-9-1972.] for the notice period in accordance with these rules;