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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2)(b) in The Orissa Land Reforms Act, 1960

(b)in any case where the landlord being a privileged raiyat or a person under disability, ceases to be the landlord at the end of the year during which such cess action takes place :]