Section 17 in The Orissa Land Reforms (General) Rules, 1965
17. Enquiry in case of disputes as to the identify of a tenant under Section 16.
- The enquiry in case of dispute under section 16 as to the identity of a tenant in cultivation of any land will take into consideration on the following points, namely :(a)orders, if any of a competent Court on the subject;(b)the statement of the landlord and tenant as to the identity of the tenant;(c)the availability of rent receipts in proof of possession of land under disputes;(d)any other evidence either oral or documentary available in support of the claim.
