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[Cites 0, Cited by 2] [Section 4(1)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1)(i) in The Orissa Land Reforms Act, 1960

(i)[subject to the provisions of Sub-sections (5) to (8)] [Inserted vide Orissa Act No. 13 of 1965.] persons who are [* * *] [Deleted vide Orissa Act No. 29 of 1976.] in personal cultivation of any land and recorded as sub-tenants or under-raiyats in respect of such land in the record-of-rights under any law in force in any part of the State, [and their successors-in-interest] [Added vide Orissa Act No. 29 of 1976.];