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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Odisha - Subsection

Section 128(4) in The Orissa Tenancy Act, 1913

(4)In settling rents under this Section, the Revenue Officer shall presume until the contrary is proved, that the existing rent is fair and equitable, and shall have regard to the rules laid down in this Act for the guidance of the Revenue Courts in increasing or reducing rents, as the case may be.