Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Odisha - Subsection Section 6(ii) in The Orissa Tenancy Act, 1913 (ii)every bazyaftidar who is recorded in any such record-of-rights as a bazyaftidar raiyat, and his successors-in-interest, shall be deemed to be a raiyat for the purpose of this, Act; and
