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[Cites 0, Cited by 0] [Section 119(1)] [Section 119] [Entire Act]

State of Odisha - Subsection

Section 119(1)(b) in The Orissa Tenancy Act, 1913

(b)the Revenue Officer may himself propose what he deems to be the fair and equitable rent, and if the amount so proposed is accepted, either orally or in writing, by the tenant, and if the landlord, after notice to attend, raises no objection, the rent so proposed may be settled and recorded as the fair and equitable rent;