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[Cites 0, Cited by 1] [Section 49(1)] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(1)(ii) in The Orissa Estates Abolition Act, 1951

(ii)any cause of a action arising under any of the tenancy laws prior to the date of vesting and any right of appeal, review or revision arising out of any proceedings with respect to such causes of action; and