Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 5] [Entire Act] State of Odisha - Subsection Section 5(1) in The Orissa House Rent Control Act, 1967 (1)Any landlord or any tenant may make an application to the Controller to fix a fair-rent.
