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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2)(c) in The Orissa Land Reforms Act, 1960

(c)the rights, benefits, protection, privileges, obligations or liabilities of any tenant in lawful cultivation of any land at the commencement of Orissa Land Reforms (Amendment) Act, 1973 (President's Act 17 of 1973) as where existing immediately prior to such commencement shall not be liable to be modified or extinguished in any manner whatsoever.]