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[Cites 0, Cited by 3] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2) in The Orissa House Rent Control Act, 1967

(2)The authority before whom an appeal is presented shall send for the record of the case from the Controller and, after perusing such record, hearing the parties and after making such further enquiries, as he thinks fit, shall decide the appeal.