Section 12(1)(b) in The Orissa Industrial Housing Act, 1966

[Cites 0, Cited by 1] [Section 12(1)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1)(b) in The Orissa Industrial Housing Act, 1966

(b)any person is in unauthorised occupation of any house, he may, notwithstanding anything contained in any law for the time being in force, by notice served-

(i)by post, or

(ii)by affixing a copy of it on the outer door or some other conspicuous part of such house, or

(iii)in such other manner as may be prescribed, require such person, as well as any other person who may be in occupation of the whole or any part of the house, to vacate it within one month of the date of the service of the notice :

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State of Odisha - Subsection

Section 12(1)(b) in The Orissa Industrial Housing Act, 1966