Section 120(1)(a) in The Orissa Tenancy Act, 1913

[Cites 0, Cited by 0] [Section 120(1)] [Section 120] [Entire Act]

State of Odisha - Subsection

Section 120(1)(a) in The Orissa Tenancy Act, 1913

(a)the class or several classes of land for which, having regard to the nature of the soil, situation, means of irrigation, and other like considerations, it is in the opinion of the Revenue Officer necessary or practicable to fix a rate or different rates of rent; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 120(1)(a) in The Orissa Tenancy Act, 1913