Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 155(2)] [Section 155] [Entire Act]

State of Odisha - Subsection

Section 155(2)(iii) in The Orissa Tenancy Act, 1913

(iii)by an agent employed in the collection of rent, unless he is expressly authorised by power of attorney in that behalf; or