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 3] [Entire Act] State of Odisha - Section Section 100 in The Orissa Tenancy Act, 1913 100. No ejectment except in execution of decree. - No tenant shall be ejected from his tenure or holding except in execution of a decree.Measurements
