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 235] [Entire Act] State of Odisha - Subsection Section 235(2) in The Orissa Tenancy Act, 1913 (2)In determining the rent, the Collector shall be guided by the same principles as are provided for determination of fair and reasonable rent under this Act.
