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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Odisha - Subsection

Section 86(1) in The Orissa Tenancy Act, 1913

(1)For the purposes of this Act, the term "improvement", used with reference to a raiyat's holding, shall mean any work which adds to the value of the holding, which is suitable to the holding and consistent with the purposes for which it was let, and which, if not executed on the holding, is either executed directly for its benefit or is, after execution, made directly beneficial to it.