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 220] [Entire Act] State of Odisha - Subsection Section 220(2) in The Orissa Tenancy Act, 1913 (2)The purchaser at a sale under this Section may, in manner provided by Section 221 and not otherwise, annul any encumbrance on the holding.
