Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 119(1)] [Section 119] [Entire Act]

State of Odisha - Subsection

Section 119(1)(d) in The Orissa Tenancy Act, 1913

(d)the Revenue Officer may settle all or any of the rents by maintaining the existing rentals recorded in the record-of-rights as published under Section 116, Sub-section (1) or by enhancing or reducing such rents :