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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(3) in The Orissa Land Reforms Act, 1960

(3)The persons who becomes a raiyat in respect of the site specified in Sub-section (1) shall be liable to pay fair and equitable rent therefor [to the Government or the land-holder, as the case may be,] [Substituted vide Orissa Act No. 9 of 1974] immediately under whom he holds consequent on the extinguishment of rights referred to in Sub-section (2).