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[Cites 0, Cited by 0] [Section 156(1)] [Section 156] [Entire Act]

State of Odisha - Subsection

Section 156(1)(d) in The Orissa Tenancy Act, 1913

(d)the amount of the arrear, with the interest, if any, claimed thereon, and, when an amount in excess of the rent payable by the tenant in the last preceding agricultural year is claimed, the contract or proceedings, as the case may be, under which that amount is payable;