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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Odisha - Subsection

Section 4A(2) in The Orissa Industrial Housing Act, 1966

(2)The Assistant Housing Commissioners so appointed shall, subject to the control of the Housing Commissioner, exercise such of the powers and perform such of the functions of the Housing Commissioner as the State Government may authorise in that behalf.]