Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Odisha - Subsection

Section 128(7) in The Orissa Tenancy Act, 1913

(7)An applicant for a settlement of rent under this Section may not dispute any entry in, or any omission from, the finally published record, unless he files simultaneously a plaint under Section 130 for the alteration of such record, in which case the Court shall proceed to dispose of the game before dealing with the application under this section.