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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(i) in The Orissa Tenancy Act, 1913

(i)every bazyaftidar who is recorded in any record-of-rights finally published under Chapter XI or under any other law for the time being in force, as a bazyaftidar tenureholder, and his successors-in-interest, shall be deemed to be a tenure-holder, for all the purpose of this Act;