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[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

State of Odisha - Subsection

Section 99(3)(a) in The Orissa Tenancy Act, 1913

(a)The landlord may, within six months of the date of the receipt of notice of the division of tenure or holding and distribution of rent referred to in Sub-section (2), make an application to the Collector for a just and equitable distribution of rent of such tenure or holding. The Collector shall, on making such enquiry as he deems fit, order a distribution of rent, of such tenure or holding which is fair and equitable.