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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2) in The Orissa House Rent Control Act, 1967

(2)Without prejudice to the generality of the foregoing power, such rules may provide for-
(a)the procedure to be followed by Controllers and appellate authorities in the performance of their functions under this Act; and
(b)the manner in which notices and orders under this Act shall be given or served.