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State of Odisha - Section

Section 30 in The Orissa Tenancy Act, 1913

30. Devolution of occupancy right on a raiyat.

- If a raiyat dies intestate in respect of a right of occupancy, it shall, subject to any custom to the contrary, descend in the same manner as other immovable property:Provided that in any case in which, under the law of inheritance to which the raiyat is subject, his other property goes to the Government, his right of occupancy shall be extinguished.