Section 7(2)(i) in The Orissa House Rent Control Act, 1967

[Cites 0, Cited by 5] [Section 7(2)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2)(i) in The Orissa House Rent Control Act, 1967

(i)that the tenant has not paid or tendered, the rent due from him in respect of the house within thirty days after the expiry of the time fixed in the agreement of the tenancy with the landlord for payment of rent or in the absence of any such agreement by the last day of the month next following that for which the rent is payable; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 7(2)(i) in The Orissa House Rent Control Act, 1967