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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(3) in The Orissa Tenancy Act, 1913

(3)The receipt and counterfoil shall specify such of the several particulars shown in the form of receipt given in Schedule II as can be specified by the landlord at the time of payment :Provided that the Board of Revenue may prescribe or sanction a modified form, either generally or for any particular local area or class of cases.