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

State of Odisha - Subsection

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

(d)In addition to the rent for the house the allottee shall pay the electricity charges at such rates as may be fixed by the [Electricity Boards] [Substituted vide Orissa Gazette Part-III/27-9-1972.] from time to time. The allottee shall also be liable to pay any other reasonable charges at the rates fixed by the Housing Commissioner;