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[Cites 0, Cited by 0] [Section 232(3)] [Section 232] [Entire Act]

State of Odisha - Subsection

Section 232(3)(i) in The Orissa Tenancy Act, 1913

(i)nothing in this section shall affect the terms or conditions of a lease granted bona fide for the reclamation of waste land, except that, where, on or after the expiration of the terms created by the lease, the lessee would, under Chapter V, be entitled to an occupancy right in the land comprised in the lease, nothing in the lease shall prevent him from acquiring that right;