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[Cites 0, Cited by 4] [Section 7(1)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1)(b) in The Orissa Estates Abolition Act, 1951

(b)lands used for agricultural or horticultural purposes and held by a temporary lessee or lessees of an Intermediary who owns either as Intermediary of in any other capacity less than thirty three acres of land in total extent situated within the State;