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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(q) in The Orissa Housing Board Act, 1968

(q)"rent" means the amount payable to the Board in respect of the occupation of a Board premises and includes the charges for water and electricity payable in respect of water and electricity used or consumed in the premises;