Section 45(1)(b) in The Orissa Housing Board Act, 1968

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State of Odisha - Subsection

Section 45(1)(b) in The Orissa Housing Board Act, 1968

(b)that any person is in unauthorised occupation of any Board premises, 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 premises, or (iii) in such other manner as may be prescribed, other than such person as well as any other person who may be in occupation of the whole or any part of the promises, shall vacate them within one month from the date of the service of the notice :

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State of Odisha - Subsection

Section 45(1)(b) in The Orissa Housing Board Act, 1968