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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2) in The Orissa Housing Board Rules, 1970

(2)The competent authority or any officer or employee empowered by him is this behalf may, for the purpose of entry under Sub-rule (1) break open any lock and take possession of any articles found in the premises in the premises in the presence of witnesses, if the person concerned refuses to take possession of such articles.