Section 223(1)(ii) in The Orissa Tenancy Act, 1913

[Cites 0, Cited by 0] [Section 223(1)] [Section 223] [Entire Act]

State of Odisha - Subsection

Section 223(1)(ii) in The Orissa Tenancy Act, 1913

(ii)if there remains a balance, payment of any rent which may have fallen due in respect of the tenure of holding between the institution of the suit and the date of the sale shall, notwithstanding anything contained in Clause(c), but subject to the determination, in the manner and with the effect mentioned in Sub-section (2), of any dispute as to their respective rights to receive such rent, be made to the said decree holder and the other co-shearer landlords in the proportion to their respective share in the tenure or holding.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 223(1)(ii) in The Orissa Tenancy Act, 1913