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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2) in The Orissa Industrial Housing Act, 1966

(2)Any person who obstructs the lawful exercise of any power conferred by or under this Act, shall on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.