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 215] [Entire Act] State of Odisha - Subsection Section 215(c) in The Orissa Tenancy Act, 1913 (c)the terms "arrears" and "arrears of rent" shall be deemed to include interest decreed under Section 76 or damages awarded in lieu of interest under Sub-section (1) of Section 77.
