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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 156(1)] [Section 156] [Entire Act] State of Odisha - Subsection Section 156(1)(a) in The Orissa Tenancy Act, 1913 (a)the holding in respect of which the arrear is claimed, and the boundaries thereof, or such other particulars as may suffice for its identification;