Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 145] [Entire Act] State of Odisha - Subsection Section 145(3) in The Orissa Tenancy Act, 1913 (3)The portion of the aforesaid expenses which any person is liable to pay shall be recoverable by the State Government as if it were an arrear of land revenue due in respect of the said local area, estate, tenure or part.
