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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(7) in The Orissa Tenancy Act, 1913

(7)If, any suit or other proceeding under this Act, or under any other law, it is proved or admitted that a person holds any land as a raiyat, it shall, as between him and the landlord under whom he holds the land, be presumed, for the purpose of this Section until the contrary is proved or admitted, that he had for twelve years continuously held that land or some part of it as raiyat.