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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Odisha - Subsection

Section 81(4) in The Orissa Tenancy Act, 1913

(4)It the tenant removes any portion of the produce at such a time or in such a manner as to prevent the due appraisement of division thereof at the proper time, the produce shall be deemed to have been as full as the fullest crop of the same description appraised in the neighbourhood on similar land for that harvest.Liability for rent on change of landlord or after transfer of tenure or holding