Section 90(3) in The Orissa Tenancy Act, 1913

[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Odisha - Subsection

Section 90(3) in The Orissa Tenancy Act, 1913

(3)The officer receiving the application may reject it if it has not been made within twelve months -

(a)in the case of improvements made before the commencement of this Act - from the commencement of this Act;

(b)in the case of improvements made after the commencement of this Act - from the date of the completion of the work;