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

State of Odisha - Subsection

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

(iii)the right of any Intermediary to recover any arrears of rent, cesses or other dues which accrued before the vesting and the same shall, notwithstanding anything contained in this Act be recoverable as hereto fore by the Intermediary entitled thereto :