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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(6) in The Orissa House Rent Control Act, 1967

(6)No proceedings, whether for eviction of the tenant or for execution of an order of eviction, instituted under the Orissa House Rent Control Act, 1958 shall be challenged merely on the ground that no such notice as aforesaid had been served on the tenant:before institution of such proceedings;