Section 10 in The Orissa Industrial Housing Act, 1966
10. Recovery of arrears of rent, etc.
- If arrears of rent or other charges for which notice of demand has been served are not paid to the Housing Commissioner, or to such other officer authorised by him, within thirty days from the date of service or such extended period as he may allow such arrears together with all costs of recovery shall be recoverable as arrears of land revenue.
